Section 75 in The Himachal Pradesh Police Act, 2007
75. Declaration of Special Security Zone.
(1)If the security of the State is threatened in an area by insurgency or by terrorist or militant activity, the State Government may, by notification published in the Official Gazette, declare such area to be a Special Security Zone.(2)Every notification issued under sub-section (1) shall cease to operate on the expiration of three months unless it has been approved by resolution by the State Legislature within the stipulated period:Provided that if the State Legislature is dissolved within the stipulated period, the notification shall cease to operate on the expiration of 30 days from the date on which the State Legislature is reconstituted, unless it has been approved by resolution by the State Legislature.(3)A notification issued under sub-section (1) and approved under sub-section (2) shall cease to operate on the expiration of such period but not exceeding two years, as may be specified in the notification:Provided that if a resolution approving the continuation of such a notification is passed by the State Legislature, the notification shall continue to be in force for such further period but not exceeding two years from the date on which it would otherwise have ceased to operate, as may be specified in the resolution.(4)Every notification issued under this section shall be laid, as soon as may be, before the State Legislature.
