(1) Before an officer appointed to the Bengal Police Force under section 7 of Act V of 1861 is appointed to be a Military Police-officer, the statement in the schedule shall be read and if necessary explained to him in the presence of a Magistrate, Commandant or Second-in-Command, and shall be signed by him in acknowledgment of its having been so read to him. (2) Notwithstanding any notice given under section 9 of Act V of 1861, a Military Police-officer shall not be entitled to be discharged from the Bengal Police Force except in accordance with the terms of the statement which he has signed under this Act.Open in Lexace · Ask the AI about this section
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