Section 16 in The Himachal Pradesh Police Act, 2007
16. State Intelligence and Criminal Investigation Departments.
(1)The State Police Organization shall have a State Intelligence Department for coordination, analysis and dissemination of intelligence, and a State Criminal Investigation Department for taking up investigation of inter-State and inter-district crimes and other important cases as may be entrusted by the Director-General of Police from time to time.(2)The State Government may appoint a Police Officer not below the rank of Inspector-General of Police to be the head of each of the two Departments.(3)The State Criminal Investigation Department shall have specialized wings to deal with different types of crime requiring focused attention or special expertise for investigation, and each of these wings shall be headed by a Gazetted Police Officer of appropriate rank.(4)The State Intelligence Department shall have similarly, specialized wings to coordinate specialized tasks such as security, counter - terrorism, counter - militancy, internal security etc., and each of these wings shall be headed by a Gazetted Police Officer of appropriate rank.(5)The State Government shall determine the strength of various ranks in the State Criminal Investigation Department and State Intelligence Department.
