Section 46(1) in The Himachal Pradesh Police Act, 2007
(1)The State Government shall, on the basis of a report of the Director-General of Police and on the recommendations of the State Police Board, finalize a strategic Policing Plan with annual Sub-Plans covering a five year period, in such a way that successive Plans overlap for the last year of the previous plan and first year of the succeeding plan:Provided that the Director-General of Police, in making his report, shall be guided by reports of the District and State Units, duly identifying the objectives of policing sought to be achieved during the period and the action plan proposed for their implementation.
