Section 5 in The Himachal Pradesh Police Act, 2007
5. Appointment of Director- General of Police and other officers.
(1)For the overall control and supervision of the Police Service, the State Government shall appoint a Director-General of Police who shall exercise such powers and perform such functions and duties and shall have such responsibilities and such authority as may be provided by or under this Act or rules made thereunder.(2)The post of Director-General of Police shall be the senior-most position in the hierarchy of the Police Service of the State and no officer senior or equivalent in rank to the incumbent of the post of Director-General of Police shall be posted to any position within the State Police Organization.(3)The State Government may appoint one or more Additional Directors-General and as many Inspectors-General and Deputy Inspectors- General and Assistant Inspectors-General of Police as it may consider necessary, subject to rules made in this behalf by the Central Government.(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.(5)Subject to such general or special order of the State Government, the Director- General of Police may, from time to time, assign specific duties and responsibilities by a general or special standing order.
