Section 51 in The Himachal Pradesh Police Act, 2007
51. Disqualifications.
- A person shall be disqualified for being appointed as or for being a Non-Official Member of the State Police Board if he-(i)is not a citizen of India; or(ii)has a charge-sheet filed against him in a Court of law in a criminal case; or(iii)has been dismissed or removed from service under any State or Central Government or Government Organization or compulsorily retired therefrom on the grounds of corruption or misconduct; or(iv)holds public office, including that of Member of Parliament or State Legislature, or is an office-bearer of any political party or any organization connected with a political party; or(v)is of unsound mind.
