Section 32(2) in The Himachal Pradesh Police Act, 2007
(2)The District Armed Reserve shall function under the control, direction and supervision of the District Superintendent of Police as the armed wing of the district police to deal with any local law and order problem or local disaster in the District, and for providing escort to violent or dangerous persons in lawful custody, or such other duties as may be determined by the Director- General of Police by regulations from time to time.
