Section 107 in The Himachal Pradesh Police Act, 2007
107. Grievance Redressal.
(1)There shall be Police Grievances Committees at the District, Battalion, Range and Headquarters level which shall be headed by the Superintendent, Commandant, Deputy Inspector-General and an officer not below the rank of Additional Director-General respectively, and there shall be two other Gazetted Police Officers in each Committee, nominated by the Director- General of Police:Provided that the two Gazetted Police Officers nominated to the Headquarters Committee shall be of atleast the rank of Inspector-General(2)Representations by the Non-Gazetted Police Officers Grade-II shall be made in writing to the District or Battalion Committee, as the case may be.(3)Representations by the Non-Gazetted Police Officer Grade-I shall be made in writing to the Deputy Inspector-General of the Range or the Special Unit, as the case may be.(4)Representations by Gazetted Police Officers shall be made to a Headquarters Committee which shall also hear appeals against decisions of the District, Battalion and Range Committees:Provided that in all cases where the representation requires to be considered at the Government level, the Director-General of Police , instead of referring the matter to the Headquarters Committee, shall forward the representation to the State Government.(5)All representations and appeals must be decided within 30 days and a summary statement of the cases decided after 30 days as well a list of cases over 30 days old and still pending with the facts of each case and reasons for delay, shall be reported by the Director-General of Police to the State Police Board, which may issue appropriate directions.(6)An analysis of the grievances, their causes and impact on the morale and efficiency of Police Service shall be carried out annually and shall be included in the Annual Report of the State Police Board.
