Section 40 in The Himachal Pradesh Police Act, 2007
40. Deployment.
(1)The deployment of Units and Sub-units of the District Armed Reserves and the State Armed Police Battalions shall be in accordance with the provisions of section 32 of this Act and shall be strictly restricted only to those situations where such deployment is considered absolutely necessary.(2)The deployment shall be made for a fixed period, as specified in the order, and unless the period is extended by a specific order, the force shall return to its headquarters on the expiry of the deployment period.(3)It shall be the duty of the District Superintendent of Police, in the case of a District Armed Reserve, and the head of the Armed Police Organization for the State, in the case of a Battalion, to ensure that the Officers of these armed units are deployed in a manner that ensures their regular training and constant preparedness for their tasks, as also a fair rotation of duty.(4)While ordering deployment of any armed police unit, due care shall be taken to ensure that subject to requirements of law and order, the Officers get sufficient rest and also avail a weekly day off.
