Section 14 in The Himachal Pradesh Police Act, 2007
14. General Administration.
(1)For the better general administration of the district, it shall be lawful for the District Magistrate , in addition to the powers conferred under the provisions of the Criminal Procedure Code or any other law for the time being in force, to issue directions to the Police of the district in respect of the following, namely :-(i)Matters relating to the promotion of land reforms and the settlement of land disputes including removal of encroachments on Government land, common lands and forest land;(ii)Matters relating to projects of State-level importance particularly in relation to power, industry and tourism;(iii)Matters relating to extensive disturbance of the public peace and tranquility in any part of the district;(iv)Matters relating to the conduct of elections to any public body or holding of any function or event of public importance;(v)Matters relating to the handling of natural or manmade disasters or major accidents;(vi)Matters relating to situations arising out of any external aggression, threat to internal security, insurgency, riots, industrial or other strikes etc.;(vii)Matters relating to protection of women, weaker sections and minorities;(viii)Any matter, not within the purview of any one department and affecting the general welfare of the people of the district or arising out a judicial pronouncement, necessitating the District Magistrate to use the services of the Police; and(ix)Such other matters as the State Government may assign from time to time in the public interest.(2)It shall be lawful for the District Magistrate to call for information or assistance of a general or special nature from the Police with respect to matters specified in sub-section (1) and the Superintendent of Police shall be duty-bound to furnish such information and all necessary assistance to the District Magistrate for the purpose.(3)The Superintendent of Police may, in order to provide police service in respect of matters specified under sub-section (1), refer a matter to the District Magistrate to issue directions to all or any of the departments in the district to facilitate such assistance as may be necessary, and the District Magistrate may issue appropriate directions, which shall be complied by the District head of the Department concerned without demur or delay.(4)The Commissioner of a Division may, without prejudice to the statutory powers of the District Magistrate, give general directions to a District Magistrate in his division in respect of any of the matters specified under this section and the District Magistrate shall give effect to such directions.
