Section 15(1) in The Himachal Pradesh Police Act, 2007
(1)The State Government may, by notification, create one or more special police districts covering such railway areas in the State as it may specify, and may appoint an Inspector-General, Deputy Inspector-General, Assistant Inspector-General, Superintendent of Police, one or more Assistant and Deputy Superintendent of Police and such other Police Officers for each such special district as it may deem necessary.
