Section 70(5) in The Himachal Pradesh Police Act, 2007
(5)Members of the Village Defence Committees shall be inducted by the Superintendent of Police in consultation with the local Panchayat, from amongst able-bodied persons, between the age of 25 and 45 years and with good character and antecedents, who are permanent residents of that village, have not been convicted by a court of law or charge-sheeted by the police in a criminal case, or dismissed, removed, discharged or compulsorily retired from any public employment on grounds of moral turpitude, corruption or misconduct, and are not office bearers of any political party; and in including the members, preference shall be given to Home Guards, Exservicemen and those who have earlier performed satisfactorily as member of the Village Defence Committee. The Superintendent of Police shall appoint one member as leader of the party, based on his experience and leadership qualities, and may remove or replace a member or the leader if his work or conduct is not satisfactory.
