Section 53(1) in The Himachal Pradesh Police Act, 2007
(1)The State Police Board shall-(i)approve broad policy guidelines , including five-years strategic Policing Plans and annual policing Sub- Plans, for promoting efficient, effective, responsive and accountable policing, in accordance with the law;(ii)approve from time to time the sanctioned strength of the various ranks of the Non-Gazetted Police Officers and Gazetted State Police Service Officers;(iii)identify performance indicators to evaluate the functioning of the police service and these indicators shall, inter alia, include operational efficiency, public satisfaction and proper utilization of resources; and(iv)review and evaluate organizational performance of the State Police against the five-year strategic Policing Plan and annual policing Sub-Plans and performance indicators as identified and laid down by the State Police Board.
