Section 82(8) in The Himachal Pradesh Police Act, 2007
(8)The Head of the Criminal Investigation Department shall cause to be prepared, within 6 months from the date of coming into force of this Act, a comprehensive Investigation Manual specifying detailed operating procedures for investigation of serious offences by the Criminal Investigation Department, District Criminal Investigation Unit and Police Station level Criminal Investigation Units. The Manual along with the recommendations of the Director-General of Police shall be placed before the State Police Board for its approval within 9 months from the date of coming into force of this Act.
