Section 5 in Uttarakhand Police (Amendment) Act, 2018
5. Amendment of Section 66.
- The Section 66 with title of the Principle Act shall be substituted as follows, namely-"(1) Ineligibility for membership of the State/District Police Complaint Authority.-A person shall not be eligible to be a member of the State/District Police Complaint Authority, if he/she-(a)is not a citizen of India;(b)is above 70 years of age;(c)is serving in any police, military or allied organisation;(d)is employed as a public servant;(e)holds any elected office, which include Member of Parliament or Member of State Legislature or of any Local Body;(f)is a member of, or is associated, in any manner, with an organisation, declared as unlawful under an existing law;(g)is an office bearer or a member of any political party;(h)has been convicted for any offence or against whom charges have been framed by any court of law; or(i)is a person of unsound mind and has been so declared by a Competent court.(2)Appointment: (a) The chairperson of the State Police Complaint Authority shall be retired judge of the Hon'ble Supreme Court/Hon'ble High Court. The appointment of the Chairperson of the State Police Complaint Authority may be made by the State Government only amongst from the panel of retired judges suggested by the Hon'ble Chief Justice of the High Court.(b)The appointment of the members of the State Police Complaint Authority shall be made by the State Government from the panel of the names prepared by the State Human Right Commission/Lokayukta/State Public Service Commission and the panel of names for the selection of members of State Human Right Commission/Lokayukta/State Public Service Commission shall be prepared from amongst the retired civil servants/police officers/retired officers of other department and civil society.(3)(a)The retired District Judge shall be appointed as the Chairperson of the District Police Complaint Authority and the appointment of Chairperson of District Police Complaint Authority may be made by the State Government, amongst from the panel of names suggested by the Chief Justice of Hon'ble High Court or Justice of Hon'ble High Court nominated by him;(b)The appointment of the members of the District Police Complaint Authority shall be made by the State Government, amongst from the panel of the names prepared by the State Human Rights Commission/Lokayukta/State Public Service Commission and the panel of names for the selection of members of State Human Rights Commission/ Lokayukta/State Public Service Commission may be prepared from amongst the retired civil servants/police officers/retired officers of other departments and civil society."
