Section 101 in The Himachal Pradesh Police Act, 2007
101. Performance audit by State Bureau of Police Research and Development.
(1)The State Police Board or the State Government may require the State Bureau of Police Research and Development to arrange the conduct of a performance audit of police functioning or studies on various aspects of police performance, or conduct of various kinds of surveys including public opinion surveys and make its recommendations on improving the quality of policing or on new policing requirements in a changing scenario.(2)The Report of the Bureau shall be placed before the State Police Board by the Director-General of Police along with his comments for a decision on the recommendations.
