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SC Dismisses PIL Challenging 'Centre's Overriding Power' Over Deputation/Transfers of IPS Officers - (01 Mar 2021)

INSOLVENCY

Supreme Court has dismissed a Public Interest Litigation challenging the constitutionality of Rule 6(1) of the Indian Police Service (Cadre) Rules, 1954 for conferring powers on the Central government to override the states in matters of transfer and deputation of IPS cadre officers.

Tags : SUPREME COURT   DEPUTATION/TRANSFERS OF IPS OFFICERS  

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