Section 95(1) in The Himachal Pradesh Police Act, 2007
(1)The District Police Complaints Authority shall be headed by the Divisional Commissioner of the Division and shall include 3 other Non- Official Members (who may be retired senior Police Officers of the rank of Superintendent of Police and above, retired prosecutors of the rank of District Attorney and above, or retired Judicial officers of the rank of Additional District Judge and above). The Non-Official Members shall be nominated by the State Government in consultation with the Lokayukta for a period of three years and shall be eligible for re-nomination.
