Section 62 in The Himachal Pradesh Police Act, 2007
62. Duties of the Police Service.
(1)The primary responsibility for the discharge of role and functions of the Police under this Act, shall, unless specified otherwise, be with the Police of the District concerned, headed by the District Superintendent of Police:Provided that the State Government may by general order, create or designate special units at District or Police Station level for criminal investigation, traffic, intelligence, law and order etc. and in such a case the responsibility for discharge of the functions specified in the order shall be with such unit.(2)It shall be the duty of every Police Officer posted to a State Unit, to discharge the role and functions assigned to him to the best of his ability by the proper exercise of powers conferred upon him under this Act or any other law for the time being in force.
