Section 95(2) in The Himachal Pradesh Police Act, 2007
(2)No person shall be eligible to be nominated or to continue as a Non-Official Member if he-(i)is not a citizen of India; or(ii)has a charge-sheet filed against in a Court of Law in a criminal case; or(iii)has been dismissed or removed from service or been compulsory retired from public employment on grounds of corruption or misconduct; or(iv)is of unsound mind; or(v)holds public office or is an office bearer of any political party or political organization.
