Section 105 in The Himachal Pradesh Police Act, 2007
105. Welfare Committee.
(1)There shall be a Police Welfare Committee, headed by an officer not below the rank of Inspector-General of Police, in the office of the Director-General of Police to assist him in implementing welfare measures for Police Officers and their families.(2)The Committee shall comprise of representatives of all police ranks and may also have other members in an advisory capacity. The members of the Committee shall be nominated by the Director-General of Police.(3)The functions and activities of the Police Welfare Committee shall, inter alia include: health care (including post-retirement health care), post-retirement/ post-death financial assistance, group housing, education and sports activities, and career counseling of family members of Police Officers, training of family members in entrepreneurial work/self-employment and generation of employment opportunities and legal assistance to Police Officers facing proceedings in matters relating to bonafide discharge of duty.(4)The Director-General of Police shall constitute funds as may be necessary for the welfare of Police Officers and their families with the prior approval of the State Government which may provide matching grants as well as outright grants.(5)The State Government shall prescribe the modalities for the smooth functioning of the Committee and subject to the rules, the Director- General of Police may make regulations to regulate its day- to-day functioning.
