Section 15(3) in The Himachal Pradesh Police Act, 2007
(3)The State Government may by general or special order empower any Police Officer to discharge such police functions as may be specified, within the special police district or any part thereof, and exercise the powers of an officer-in-charge of a Police Station in that district, and such Police Officer while exercising such powers shall, subject to any such order as aforesaid, be deemed to be an officer-in-charge of the Police Station discharging the functions of such officer within the limits of his station.
