Section 71(1) in The Himachal Pradesh Police Act, 2007
(1)The District Superintendent of Police, in consultation with the District Magistrate, shall constitute a Community Liaison Group for each Police Station, comprising respectable local residents of the area with unimpeachable character and antecedents, including retired public servants and heads of teaching institutions, if any, and other representatives of the community, to generally advise the police in their functioning. The Group shall have a fair representation of all segments of the society in villages falling in the Police Station area and not less than one-third of the Group shall comprise women. This Group shall have two representatives nominated from amongst its members by each Panchayat Samiti and one Member nominated from amongst its members by each Municipal Committee and Nagar Panchayat in the jurisdiction of the concerned Police Station:Provided that no person convicted by a court of law or charge-sheeted by the police in a criminal case, or dismissed, removed, discharged or compulsorily retired from any public employment on grounds of corruption, moral turpitude or misconduct shall be eligible to be inducted in or continue in the Community Liaison Group:Provided further that no office bearer of a political party shall be eligible to be included in the Group.
