Section 93 in The Himachal Pradesh Police Act, 2007
93. State Police Complaints Authority.
(1)There shall be established a State Police Complaints Authority comprising the Lokayukta, Himachal Pradesh to receive and enquire into allegations of criminal misconduct by Police Officers. The State Police Complaints Authority may also generally oversee the system of police accountability in order to reduce the potential for corruption in police services. The recommendations of the State Police Complaints Authority shall be binding on the State Government.(2)In all cases where action to implement the recommendations has not commenced within a period of 60 days from receipt of the recommendations, the State Government shall inform the Authority of the reasons.(3)The powers of the State Police Complaints Authority shall be such as may be prescribed.
