Section 6(2) in The Himachal Pradesh Police Act, 2007
(2)The Screening Committee may devise its own procedure and shall consider the names of all empanelled Officers of the Indian Police Service in the State Cadre and shall make its assessment on the basis of -(i)the performance appraisal reports;(ii)the range of experience relevant to professional police work including experience of work in Central Police Organizations;(iii)clean record of service in terms of indictment of the officer in any criminal or disciplinary proceedings or on the grounds of corruption or moral turpitude; and(iv)due weightage being assigned to award of medals for Gallantry, Distinguished and Meritorious services:Provided that where the Committee finds that no suitable Indian Police Service Officer is available in the State Cadre, it shall make its assessment with regard to Indian Police Service Officers of others State Cadres, in accordance with the proviso to sub-section (1).
