Section 103 in The Himachal Pradesh Police Act, 2007
103. Funding.
- The State Government shall ensure that adequate funds are provided to the State Police Complaints Authority and the District Police Complaints Authorities for the effective performance of their functions. The Police shall not provide any material or human resources to the State or the District Police Complaints Authorities other than in accordance with the general or specific directions of the State Government.Chapter-XIII Welfare and Grievance Redressal Mechanism
