Section 11 in The Himachal Pradesh Police Act, 2007
11. Creation of Police Stations.
(1)Subject to such norms as may be prescribed, the State Government may, in consultation with the Director-General of Police, by notification, create as many Police Stations in a Police District as deemed necessary, with jurisdiction over such villages as may be specified in the notification, keeping in view the population, geography of the area, the crime rate, the workload with respect to the law & order and the distances to be traversed by the inhabitants to reach the Police Station:Provided that Government may create a Police Post, headed by a Non-Gazetted Officer Grade-I and with such number of other Non-Gazetted Police Officers as the Government may fix, within the local limits of a Police Station and such Police Post shall be under the overall control of the officer-in-charge of the Police Station concerned and shall be deemed to be a part of the Police Station.(2)Two or more Police Stations may be assigned to a Police Sub-Division for the purpose of control and supervision.(3)Each Police Station shall have a Station House Officer not below the rank of Sub-Inspector of Police, as the officer-in-charge of the Police Station:Provided that Police Stations having a higher population or higher crime rate may be placed under the charge of Police Officers of the rank of Inspector of Police.(4)The State Government shall ensure at all times, availability of adequate strength of staff at each Police Station, based on norms as may be prescribed.(5)The State Government shall endeavour to provide to each Police Station all essential amenities such as a reception-cum-visitors' room, interrogation room of appropriate design, separate toilets for men and women and separate lock-ups for men and women.(6)In order to ensure professional and scientific investigation, each Police Station shall have a separate Investigation wing known as the "Criminal Investigation Unit" (CIU) staffed by such numbers of Investigation Officers from amongst Non-Gazetted Police Officers Grade-I as may be determined, along with appropriate numbers of Non-Gazetted Police Officers Grade-II.(7)The qualifications and experience for the Investigation Officers shall be specified by regulations made by the Director-General of Police.(8)The State Government shall ensure that every Police Station at District Headquarters and Sub-Divisional Headquarters, and such other Police Stations as may be notified from time to time, shall have a Women & Children Cell staffed by women police, to record complaints of offences against women and children.(9)Each Police Station shall prominently display all the information required to be made public under the Right to Information Act, 2005, and all Standing Orders of the Director-General of Police required to be so displayed as well as information relating to occurrence of crime, arrests, detention, release, convictions and acquittals:Provided that the information shall be displayed in such manner as the Director-General of Police may by general or special Standing Order specify from time to time and subject to such Standing Orders, the Deputy-Inspector General within his Range, and the Superintendent of Police within the District, may issue directions for display of such information as may be necessary in the public interest.(10)It shall be the duty of every officer-in-charge of a Police Station to keep a General Diary in such form as may be prescribed and to record therein all complaints, the names of the complainants, and charges preferred, the names of all persons arrested, the offences charged against them, the weapons or property that have been taken from their possession or otherwise, and the name of the witnesses who have been examined.
