Section 133 in The Himachal Pradesh Police Act, 2007
133. Officers holding charge of succeeding t o vacancies competent to exercise powers.
- Whenever the office of a Magistrate or Police Officer falls vacant by any reason, the officer holding charge of the post of such Magistrate, or Police Officer whether temporarily or permanently, shall be competent to exercise all the powers and perform all the duties as are conferred or cast on such officer under this Act.
