Section 98 in The Himachal Pradesh Police Act, 2007
98. Rights of the complainant.
(1)A person may lodge his complaint relating to any misconduct including criminal misconduct on the part of any Police Officer either with the departmental Police authorities or with the State Police Complaints Authority or the District Police Complaints Authority.(2)Where a person has lodged a complaint with the police authorities, he may inform the State Police Complaints Authority or the District Police Complaints Authority at any stage of the departmental inquiry about any undue delay in the process of enquiry.(3)The complainant shall have the right to be informed of the progress of the inquiry from time to time by the inquiring authority and on completion of inquiry or departmental proceedings, the complainant shall be informed of the conclusions of the proceedings as well as the final action taken.(4)The complainant may attend hearings in an inquiry concerning his case and after each hearing, the complainant shall be informed of the next date and place of the hearing.(5)All hearings shall be conducted in Hindi (the Official Language) or in English, and a written transcript shall be provided to the complainant free of cost in Hindi or English, as the case may be, if the complainant is not able to understand the language in which the proceedings or a portion thereof is conducted.
