Section 39 in The Himachal Pradesh Police Act, 2007
39. Training.
(1)All members of the Armed Police on initial recruitment shall undergo induction training in batches at the Police Training School, in the case of the Non-Gazetted Police Officers Grade-II, and Police Training College, in the case of Non-Gazetted Police Officers Grade-I. The period and syllabus of the training shall be as may be prescribed.(2)All ranks in the Armed Police units shall undergo annual refresher training programmes by rotation and such specialized training as may be needed by different categories, determined by general or special order of the Director-General of Police.(3)Each Battalion shall have one full Company earmarked as the "Training Reserve" to provide for rotational training to all Officers.(4)The content and methodology of the annual refresher training courses as well as the other specialized courses for the Officers of the District Armed Reserve and State Armed Police Battalions shall be such as may be prescribed on the recommendations of the Director-General of Police, subject to general directions of the State Police Board.
