Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 49 in The Himachal Pradesh Police Act, 2007

49. Composition of Board.

(1)The State Police Board shall consist of -
(i)the Chief Minister ...Ex-officio Chairperson;
(ii)the Minister-in-Charge of Home (if it is other than the ChiefMinister) ...Ex-officiovice Chairperson;
(iii)the Leader of Opposition of the State Legislative Assembly,Himachal Pradesh. ...Ex-officio Member;
(iv)Chief Secretary to the Government of Himachal Pradesh. ...Ex-officioMember;
(v)Principal Secretary (Home) to the Government of Himachal Pradesh. ...Ex-officioMember;
(vi)Principal Secretary (Social Justice & Empowerment) to theGovernment of Himachal Pradesh. ...Ex-officioMember;
(vii)Principal Secretary (Finance) to the Government of HimachalPradesh. ...Ex-officioMember;
(viii)Director of Prosecution ...Ex-officioMember;
(ix)Director Forensic Science ...Ex-officioMember;
(x)Director State Police Training Academy. ...Ex-officioMember;
(xi)Three persons of proven reputation for integrity and competenceout of whom atleast one shall be a women member, to be appointedfrom the fields of academia, law and public administration, onthe recommendations of the Selection Panel constituted undersection 50. ...Non-official Members;
(xii)The Director-General of Police ...Member- Secretary.
(2)No serving Government employee shall be appointed as a Non- Official Member and any vacancy in the State Police Board shall be filled up as soon as practicable but not later than three months after the seat has fallen vacant. However, no proceeding of the Board shall be deemed to be invalid on account of any vacancy.