Section 23 in The Himachal Pradesh Police Act, 2007
23. Recruitment.
(1)The Civil Police shall comprise of Officers of Himachal Pradesh Police other than Armed Police, and the strength of various cadres of the Civil Police shall be as prescribed by the State Government from time to time.(2)Recruitment to the Civil Police shall be made in accordance with Recruitment and Promotion Rules framed by the State Government. The Director-General of Police, subject to the provisions of this Act, shall cause an annual recruitment to be conducted to all Non-Gazetted vacancies in the Civil Police required to be filled by direct recruitment.(3)Every Civil Police Officer, on initial recruitment shall undergo induction training at the Police Training School in the case of Non-Gazetted Police Officers Grade-II, and Police Training College, in the case of Non- Gazetted Police Officers Grade-I, and Police Training Academy in the case of Gazetted Officers, and the period and syllabus of the training shall be such as may be prescribed from time to time on the recommendations of the Director-General of Police, subject to the general directions of the State Police Board.
