(1)The State Government may prescribe the mechanism and the procedure for the redressal of the grievances of police officers.(2)Such mechanism shall ensure a set-up for grievance redressal at the Police District, Police Range, Police Zone and Director General of Police level and shall ensure that every police officer has the right of at least one appeal if he is not satisfied with the disposal of his grievance.Chapter-IX General Offences and Penalties[48. Omitted.] [Omitted by C.G. Act No. 6 of 2008(w.e.f. 9-4-2008)]
