Section 32 in The Himachal Pradesh Police Act, 2007
32. Role and functions.
(1)The Armed Police Battalions shall be a State-level Reserve, to be deployed under specific orders of the Director - General of Police, to aid and assist the civil police in dealing with breaches of the peace or breakdown of law and order or situations arising out of disasters in a local area beyond the management resources of the civil police:Provided that the Director - General of Police by general or special order, may earmark one or more service companies of a Battalion to be deployed on the orders of the Range Deputy Inspector-General as a quick response unit.(2)The District Armed Reserve shall function under the control, direction and supervision of the District Superintendent of Police as the armed wing of the district police to deal with any local law and order problem or local disaster in the District, and for providing escort to violent or dangerous persons in lawful custody, or such other duties as may be determined by the Director- General of Police by regulations from time to time.
