Section 55(1) in The Himachal Pradesh Police Act, 2007
(1)The Board shall, within three months after the end of each financial year present to the State Government a report on the work done by it during the year as well on the performance of the State Police, along with the annual policing Sub-Plan for the next year as approved by the Board. The report shall mention all cases where its recommendations were either not accepted or not responded to in accordance with the provisions of this Act.
