Section 4 in The Himachal Pradesh Police Act, 2007
4. Constitution and Composition of the State Police Service.
(1)Subject to the provisions of this Act, the Police Service of the State shall be categorized as the Civil Police and the Armed Police, each consisting of appropriate numbers of-(i)Non-Gazetted Police Officers Grade-II, comprising of Constables and Head Constables;(ii)Non-Gazetted Police Officers Grade-I, comprising of Assistant Sub-Inspectors, Sub-Inspectors and Inspectors; and(iii)Gazetted State Police Service Officers; and(iv)Indian Police Service Officers serving in connection with the affairs of the State.(2)The State Government shall determine the strength of various ranks in the Civil and Armed Police in a manner as may be prescribed.(3)Recruitment of the Non-Gazetted Police Officers Grade-II to District and State Cadres shall be made through Police Recruitment Board, in accordance with Recruitment and Promotion Rules framed by the State Government:Provided that the Director-General of Police may transfer Police Officers Grade-II from the State Cadre to a District Cadre and vice-versa under general orders of the State Government.(4)Promotions within the ranks of Non-Gazetted Police Officers Grade -II shall be made in accordance with Recruitment and Promotion Rules framed by the State Government for the purpose.(5)Recruitment and promotions to the ranks of Non-Gazetted Police Officers Grade-I shall be made in accordance with Recruitment and Promotion Rules framed by the State Government:Provided that up to 50% of the posts being directly recruited may be reserved for Non-Gazetted Police Officers with not less 7 years service and fulfilling the educational qualifications prescribed for direct recruits.(6)Appointment to the Gazetted State Police Service shall be made on the recommendations of the State Public Service Commission in accordance with Recruitment and Promotions Rules framed by the State Government.(7)Officers of the Indian Police Service shall be appointed to hold posts in the State in accordance with rules framed by the Central Government.(8)The pay, allowances, pensions and other conditions of service of the officers of State Police Service other than the Indian Police Service shall be such as may be prescribed from time to time.
