Section 96(iv) in The Himachal Pradesh Police Act, 2007
(iv)monitor the status of departmental inquiries initiated on the basis of complaints of misconduct received by it against Non-Gazetted Police Officers, and obtain reports from the District Superintendent of Police, Commandant of Battalion, or other disciplinary authority, with such frequency as may be specified. The authority shall also monitor departmental inquiries against Non-Gazetted Police Officers initiated in the District on the orders of the State Police Complaints Authority;
