Section 21 in The Himachal Pradesh Police Act, 2007
21. Maintenance of records and treturns.
(1)The Director-General of Police, Inspector- General, Deputy Inspector- General or District Superintendent of Police shall maintain such records and submit such returns in such form and in such manner as may be prescribed.(2)Subject to sub-section (1) the Director-General of Police may, by special or general Standing Orders, specify the nature and format of records to be maintained and reports and returns to be submitted by the District, Range and Zonal level officers of the Police Organisation and of the specialized wings and the Armed Police, and may also specify the procedure to be followed for the purpose, including computerization thereof.
