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State of Sikkim - Section

Section 39 in The Sikkim Police Act, 2008

39. State Police Board.

The State Government shall establish a State Police Board to facilitate the laying down of policies, evaluate performance and ensure the functional autonomy of State Police Service subject to the provisions of law. The State Police Board shall function in the manner provided in this Act. The Board shall meet as often as deemed necessary, but at least once in six months.