Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Entire Act]

State of Gujarat - Section

Section 19 in The Gujarat Police Act, 1951

19. Power of supervision by District Magistrate.

- If the District Magistrate observes any marked incompetence or unfitness for the locality or for his particular duties, in any Police office subordinate to the District Superintendent he may require the District Superintendent to substitute another officer for any officer whom he has power to transfer and the District Superintendent shall be bound to comply with the requisition:Provided that if the Police Officer concerned is an officer [of a grade higher than that of an Inspector] [These words were substituted for the words, 'of the grade of the Inspector or of a higher grade by Bombay 28 of 1954, section 4.] the District Magistrate may report his conduct to the Inspector-General. The Inspector-General may, thereafter, determine the action to be taken and pass such orders as he thinks fit, and shall communicate such action or order to the District Magistrate.