Section 106 in The Himachal Pradesh Police Act, 2007
106. Insurance coverate, hospitals etc.
(1)State Government shall evolve a scheme for adequate insurance coverage for all Police Officers against any injury, disability or death in the course of performance of their duty.(2)The Police Officers engaged in specialized wings such as bomb disposal squad, Commando Groups etc. shall be paid risk allowance commensurate with the possible risks involved in performing these duties.(3)Appropriate medical facilities shall be established at Battalion headquarters and such other locations as may be deemed necessary for general treatment to enable Police Officers to maintain the required standards of health and physical fitness.(4)Facilities for psychological counseling, in order to cope with professional stresses, shall be given due attention in the Police Stations, Battalions and other Police establishments.
