Section 3 in The Himachal Pradesh Police Act, 2007
3. One Police Service for the State.
(1)There shall be one Police Service for the State, called the "Himachal Pradesh Police Service" and members of such Service shall be liable for posting to any branch of the Service including the Armed Police or any of the specialized wings.(2)The superintendence of the Police throughout the State shall vest in and shall be exercised by the State Government and except as authorized under this Act, no person, officer or Court shall or be empowered by the State Government to supersede or control any Police functionary.(3)Police Officers shall at all times remain accountable to the law and responsive to the lawful needs of the people and shall observe strict code of ethical conduct and integrity.(4)No Police Officer shall resign his office unless he has given not less than three months' notice in writing to his superior officer.
