Section 33 in The Himachal Pradesh Police Act, 2007
33. Structure of the Armed Police Organization.
(1)A Commandant, equivalent in rank to a Superintendent of Police, shall head each Armed Police Battalion. The Commandant shall be assisted by a Deputy Commandant, equivalent in rank to an Additional Superintendent of Police, who shall be the second-in command of the Battalion. Each Battalion shall be divided into appropriate number of Service Companies and a Headquarter Company, each headed by an Assistant Commandant, equivalent in rank to a Deputy Superintendent of Police.(2)The Armed Police Organization of the State shall be headed by an officer of the rank of Deputy Inspector-General or above who shall be responsible for the administration, training, operational preparedness and welfare of Officers of all the armed police units in the State, under the overall guidance and supervision of the Director-General of Police.(3)In fixing the strength of senior officers for the Armed Police Organization, it shall be ensured that for supervising the functioning and preparedness of every three or four Battalions, a senior officer of the rank of Deputy Inspector-General is deployed and if there are two such Deputy Inspectors-General, the Armed Police Organization shall be headed by an officer of the rank of at least Inspector-General.(4)The duties of the head of the Armed Police Organization, the Deputy Inspector-General, the Commandant, Deputy Commandants, Assistant Commandants and Reserve Inspectors shall be prescribed by the State Government in consultation with the Director-General of Police.
