Section 71 in The Himachal Pradesh Police Act, 2007
71. Consultative mechanism.
(1)The District Superintendent of Police, in consultation with the District Magistrate, shall constitute a Community Liaison Group for each Police Station, comprising respectable local residents of the area with unimpeachable character and antecedents, including retired public servants and heads of teaching institutions, if any, and other representatives of the community, to generally advise the police in their functioning. The Group shall have a fair representation of all segments of the society in villages falling in the Police Station area and not less than one-third of the Group shall comprise women. This Group shall have two representatives nominated from amongst its members by each Panchayat Samiti and one Member nominated from amongst its members by each Municipal Committee and Nagar Panchayat in the jurisdiction of the concerned Police Station:Provided that no person convicted by a court of law or charge-sheeted by the police in a criminal case, or dismissed, removed, discharged or compulsorily retired from any public employment on grounds of corruption, moral turpitude or misconduct shall be eligible to be inducted in or continue in the Community Liaison Group:Provided further that no office bearer of a political party shall be eligible to be included in the Group.(2)The Superintendent of Police shall nominate one of the members of the Community Liaison Group as the Convener. The Group shall articulate the existing and emerging policing needs of the area, which will be taken into consideration by the Superintendent of Police while preparing the strategic Policing Plan and annual sub-plan for the District and the Group shall perform such other functions as may be prescribed.(3)The Group shall meet as frequently as necessary, but at least once in every month and the officer-in-charge of the Police Station shall attend all the meetings. Proceedings of each meeting shall be circulated by the Convener to its members and a copy shall also be forwarded to the officer-in-charge of the Police Station who shall endorse a copy thereof to the District Superintendent of Police and Sub-Divisional Police Officer alongwith his comments.(4)Where it appears to the Sub-Divisional Magistrate or the Sub- Divisional Police Officer that it is expedient for the maintenance of public order or in other emergent circumstances to hold a meeting of the Community Liaison Group, he may either direct the Convener to convene a meeting or may convene a special meeting of the Group under his chairmanship.Chapter-VIII Policing In Urban Areas
