Section 38 in The Himachal Pradesh Police Act, 2007
38. Conduct and discipline.
(1)Every Armed Police Officer on duty shall ensure the maintenance of peace and tranquility to the best of his ability and shall-(i)obey without delay, all lawful orders of his official superiors issued for the maintenance of law and order;(ii)not exercise his discretion to use disproportionate or excessive force;(iii)not exercise his discretion to refrain from using appropriate force to maintain the public peace, on extraneous considerations or in pursuance to orders or suggestions from a person other than his official superior; and(iv)not use his position, uniform or arms to intimidate any person other than when required in the proper discharge of his duties.
