Section 18 in The Himachal Pradesh Police Act, 2007
18. Appointment of Director of State Police Training Academy and Principals of Police Training College and Schools.
(1)The State Government may establish a Police Training Academy at the State level for in-service training of Gazetted Police Officers, a Police Training College for in-service training to Non-Gazetted Police Officers Grade-I and such number of Police Training Schools as may be necessary for in -service training to the Non-Gazetted Police Officers Grade- II of the various wings of the Police organization.(2)The State Government shall appoint a Police Officer not below the rank of Inspector- General to be the Director of the State Police Training Academy and an officer not below the rank of Deputy Inspector-General to be the Principal of the Police Training College and an officer not below the rank of Superintendent of Police to be the Principal of each Police Training School.(3)The Academy, College and Schools established under subsection (1) shall include faculty from amongst the Police and related services as well as from academic institutions, as may be prescribed, and the Director of the Academy shall present an Annual Report on behalf of all the Training institutions to the State Police Board.(4)The State Government may evolve a scheme of monetary and other incentives to attract and retain the best talent available in the Police and related services to the faculty of such training institutions.
