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[Section 49]
[Entire Act]
State of Himachal Pradesh - Subsection
Section 49(1) in The Himachal Pradesh Police Act, 2007
| (i)the Chief Minister | ...Ex-officio Chairperson; |
| (ii)the Minister-in-Charge of Home (if it is other than the ChiefMinister) | ...Ex-officiovice Chairperson; |
| (iii)the Leader of Opposition of the State Legislative Assembly,Himachal Pradesh. | ...Ex-officio Member; |
| (iv)Chief Secretary to the Government of Himachal Pradesh. | ...Ex-officioMember; |
| (v)Principal Secretary (Home) to the Government of Himachal Pradesh. | ...Ex-officioMember; |
| (vi)Principal Secretary (Social Justice & Empowerment) to theGovernment of Himachal Pradesh. | ...Ex-officioMember; |
| (vii)Principal Secretary (Finance) to the Government of HimachalPradesh. | ...Ex-officioMember; |
| (viii)Director of Prosecution | ...Ex-officioMember; |
| (ix)Director Forensic Science | ...Ex-officioMember; |
| (x)Director State Police Training Academy. | ...Ex-officioMember; |
| (xi)Three persons of proven reputation for integrity and competenceout of whom atleast one shall be a women member, to be appointedfrom the fields of academia, law and public administration, onthe recommendations of the Selection Panel constituted undersection 50. | ...Non-official Members; |
| (xii)The Director-General of Police | ...Member- Secretary. |