Section 47 in The Himachal Pradesh Police Act, 2007
47. Mechanism for the evaluation of performance of the Police.
(1)The State Government shall evolve and put in place mechanism for the evaluation of performance of the Police Service in the State as a whole and also district-wise.(2)Without affecting the generality of these provision, the Director-General of Police shall make regulations for the purpose of ensuring-(i)inspections at least once a year by the Range Deputy Inspector- General of all the Districts in each Range; and(ii)inspection at least twice a year by a Gazetted Officers of the District, including one inspection by the Superintendent of Police personally, of each Police Station and Police Post in every District:Provided that the regulations shall inter alia, specify the form of the inspection, the methodology and the content and shall endeavours to make the inspection an effective instrument for performance evaluation.
