Section 43(2) in The Himachal Pradesh Police Act, 2007
(2)The administration of police in a district shall vest in the District Superintendent of Police:Provided that the State Government may intervene in the exercise of the administrative powers by the Director-General of Police or any other competent police authority in exceptional cases involving urgent public interest, for reasons to be recorded in writing, and all such cases shall be brought before the State Police Board in its next meeting.
