Section 5(4) in The Himachal Pradesh Police Act, 2007
(4)The State Government may in consultation with the Director- General of Police, by a general or special order published in the Official Gazette, direct an Additional Director-General or Inspector-General or Deputy- Inspector General or Assistant Inspector-General of Police to assist and aid the Director-General of Police in the performance and exercise of his functions, duties, responsibilities, authority and powers, in such manner and to such extent as may be specified in such order.
