Section 79 in The Himachal Pradesh Police Act, 2007
79. Supervision by Sub-Divisional Police Officers.
(1)The Sub-Divisional Police Officer shall visit the scene of crime in all cases of serious offences personally at the earliest opportunity but in any case within 48 hours and shall ensure that all requisite legal, scientific and forensic requirements for proper investigation are fully met.(2)The Sub-Divisional Police Officer shall monitor the progress of investigation in all cases entrusted to the Criminal Investigation Unit and shall issue directions in writing, where in his opinion, a particular aspect requires specific investigation and shall accord approval to the final report in each case of serious offence before it is filed in the Court having jurisdiction.(3)The Sub-Divisional Police Officer shall closely monitor the progress of prosecution of all serious offences to ensure that the results of the investigation are put forth in the best possible manner before the trial Court.
