Section 90 in The Himachal Pradesh Police Act, 2007
90. Appeals from orders of punishment.
- An appeal against any order of punishment passed against a Police Officer under this Act or the rules made thereunder shall lie-(i)where the order is passed by the Director-General of Police, to the State Government;(ii)where the order is passed by an officer subordinate to the Director-General of Police, to the next higher-ranking officer in the police hierarchy in that organization.
