Section 82 in The Himachal Pradesh Police Act, 2007
82. State Criminal Investigation Department.
(1)The State Criminal Investigation Department shall take up investigation of only serious offences of inter-state or inter-district nature or of a specialized nature, including cyber crime, organized crime and such other types of offences as may be notified by the State Government from time to time.(2)The Director-General of Police may entrust the Criminal Investigation Department with the investigation of any case registered with any Police Station in the State in case special investigation is expeditiously required, or it is necessary to do so, to maintain public credibility in the investigative process.(3)There shall be a Law Officer not below the rank of the Joint Director (Prosecution) exclusively to assist and aid the officers of the State Criminal Investigation Department on legal aspects of investigation and subsequent prosecution.(4)The Criminal Investigation Department shall have in its headquarters a Police Station with State wide jurisdiction to facilitate registration of cases to be investigated by the Criminal Investigation Department.(5)The head of the Criminal Investigation Department may constitute Special Investigation Teams to investigate complex cases and shall have the powers to call for reports of investigation and issue advisories to Investigation Officers of the Criminal Investigation Department and the District Criminal Investigation Unit.(6)Investigation Officers in the Criminal Investigation Department shall be part of the cadre of Investigation Officers created under sub-section (5) of section 78 and the Scene-of-Crime Officers of the Department shall be part of the Scene-of -Crime Officers cadre.(7)The District Superintendent of Police shall provide all assistance and criminal intelligence to Investigation Officers whether of the Criminal Investigation Department or otherwise.(8)The Head of the Criminal Investigation Department shall cause to be prepared, within 6 months from the date of coming into force of this Act, a comprehensive Investigation Manual specifying detailed operating procedures for investigation of serious offences by the Criminal Investigation Department, District Criminal Investigation Unit and Police Station level Criminal Investigation Units. The Manual along with the recommendations of the Director-General of Police shall be placed before the State Police Board for its approval within 9 months from the date of coming into force of this Act.(9)The Criminal Investigation Department shall publish a periodical Criminal Investigation Gazette, giving information regarding arrests, identification wanted, missing persons, proclaimed offenders, notices and warnings etc., in such form and with such contents as the Director-General of Police may direct from time to time. The Gazette shall be widely circulated, and published on the website of the Police Department.
