Section 95 in The Himachal Pradesh Police Act, 2007
95. Composition of the District Police Complaints Authority.
(1)The District Police Complaints Authority shall be headed by the Divisional Commissioner of the Division and shall include 3 other Non- Official Members (who may be retired senior Police Officers of the rank of Superintendent of Police and above, retired prosecutors of the rank of District Attorney and above, or retired Judicial officers of the rank of Additional District Judge and above). The Non-Official Members shall be nominated by the State Government in consultation with the Lokayukta for a period of three years and shall be eligible for re-nomination.(2)No person shall be eligible to be nominated or to continue as a Non-Official Member if he-(i)is not a citizen of India; or(ii)has a charge-sheet filed against in a Court of Law in a criminal case; or(iii)has been dismissed or removed from service or been compulsory retired from public employment on grounds of corruption or misconduct; or(iv)is of unsound mind; or(v)holds public office or is an office bearer of any political party or political organization.(3)Non-Official Members shall be paid a sitting fee and traveling allowance and daily allowance at such rates as may be notified by the State Government.(4)The District Police Complaints Authority shall meet as often as required, but at least once a month and the proceedings shall be open to the public and a record of the proceedings shall be kept.
