Section 6 in The Himachal Pradesh Police Act, 2007
6. Method of Selection and Term of Office of Director General of Police.
(1)The State Government shall appoint the Director-General of Police from amongst officers of the Indian Police Service in the State Cadre empanelled for the rank in accordance with rules and recommended by a three members Screening Committee headed by the Chief Secretary constituted for the purpose. The Screening Committee shall prepare a panel of atleast 3 suitable persons, and the Screening Committee may be asked to prepare a fresh panel by the Government, if in its view no one from a panel is suitable. Except in the case where the vacancy is unanticipated, the Screening Committee shall make its recommendation before the vacancy arises:Provided that in case the Government comes to the conclusion, for reasons to be recorded in writing, that there is no suitable incumbent available in the State Cadre, it may ask the Screening Committee to assess the suitability of empanelled Indian Police Service Officers of other State Cadres subject to their willingness and concurrence of the Central Government.(2)The Screening Committee may devise its own procedure and shall consider the names of all empanelled Officers of the Indian Police Service in the State Cadre and shall make its assessment on the basis of -(i)the performance appraisal reports;(ii)the range of experience relevant to professional police work including experience of work in Central Police Organizations;(iii)clean record of service in terms of indictment of the officer in any criminal or disciplinary proceedings or on the grounds of corruption or moral turpitude; and(iv)due weightage being assigned to award of medals for Gallantry, Distinguished and Meritorious services:Provided that where the Committee finds that no suitable Indian Police Service Officer is available in the State Cadre, it shall make its assessment with regard to Indian Police Service Officers of others State Cadres, in accordance with the proviso to sub-section (1).(3)The Director- General of Police appointed in accordance with the provisions of this Act shall have tenure till superannuation as may be provided in the rules made by the Central Government in this behalf:Provided that an incumbent may be removed from the post before the expiry of his tenure by the State Government through a written order specifying reasons, consequent upon-(i)framing of charges in a criminal case by a Court of law; or(ii)issue of charge-sheet under the provisions of the All India Services (Discipline and Appeal) Rules or any other relevant rules; or(iii)suspension from service; or(iv)incapacitation by physical or mental illness or otherwise becoming unable to discharge his functions as Director-General of Police; or(v)administrative exigencies, in the larger public interest :Provided further that the officer may be allowed by the State Government to relinquish charge of the post on-(i)appointment to a post under the Central Government or another State Government or an International Organization, subject to such officer having given his consent to such a posting; or(ii)resignation or voluntary retirement from service.
