Section 92(2) in The Himachal Pradesh Police Act, 2007
(2)A Police Officer shall not abdicate his duties or withdraw himself from the duties thereof, unless expressly allowed to do so in writing by the Director- General of Police or any such officer as may be authorized by him to grant such permission or by the competent officer in case of Indian Police Service Officers and Gazetted State Police Officers. A Police Officer who, being on leave, fails without reasonable cause to report himself for duty on the expiration of such leave shall be deemed within the meaning of this section, to withdraw himself from the duties of his office.Chapter-XII Police Accountability
