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Madras HC: False Statements Before Criminal Court to Protect Fellow Officer Amounts To Misconduct - (04 Aug 2022)

SERVICE

Madras High Court while upholding the disciplinary action against a police official has held that police officials making false or incorrect statements before the criminal courts could be construed as ‘misconduct’ under the Government Service Conduct Rules.

Tags : MADRAS HIGH COURT   FALSE STATEMENT   MISCONDUCT   POLICE OFFICIALS  

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