Section 6(1) in The Himachal Pradesh Police Act, 2007
(1)The State Government shall appoint the Director-General of Police from amongst officers of the Indian Police Service in the State Cadre empanelled for the rank in accordance with rules and recommended by a three members Screening Committee headed by the Chief Secretary constituted for the purpose. The Screening Committee shall prepare a panel of atleast 3 suitable persons, and the Screening Committee may be asked to prepare a fresh panel by the Government, if in its view no one from a panel is suitable. Except in the case where the vacancy is unanticipated, the Screening Committee shall make its recommendation before the vacancy arises:Provided that in case the Government comes to the conclusion, for reasons to be recorded in writing, that there is no suitable incumbent available in the State Cadre, it may ask the Screening Committee to assess the suitability of empanelled Indian Police Service Officers of other State Cadres subject to their willingness and concurrence of the Central Government.
