Section 56(1) in The Himachal Pradesh Police Act, 2007
(1)There shall be a State Police Establishment Committee headed by the Director-General of Police and comprising four senior police officers not below rank of Inspector-General of Police, nominated by the Director- General of Police. The State Police Establishment Committee shall be responsible to-(i)approve all postings and transfers of Non-Gazetted Police Officers between the various wings of the police organization, and deputation outside the organisation and for inter-range transfers in all the wings with the prior approval of the Government in accordance with directions in this regard;(ii)approve the issue of general policy directions and Standing Orders to the Deputy Inspector-General and District Superintendent of Police on transfers within their jurisdiction;(iii)hear and dispose off representations against transfer orders issued by authorities subordinate to the Director-General of Police;(iv)recommend proposals for postings and transfers of Gazetted Police Officers to the State Government subject to provisions of this Act and relevant rules; and(v)make recommendations to the State Government with regard to representations in service matters from Gazetted Police Officers:Provided that the Director-General of Police may, with the previous approval of the State Government, constitute an Establishment Committee for any specific unit within the Police Organisation for making postings and transfers of Non-Gazetted Police Officers within such unit.
