Section 78(6) in The Himachal Pradesh Police Act, 2007
(6)An Investigation Officer posted in a Criminal Investigation Unit shall not be assigned any work other than investigation and the investigation work of the Criminal Investigation Unit in the Police Station shall be supervised closely by the officer-in-charge of the Police Station. An officer assigned to a case shall not be changed unless he is suspended or transferred, or his ability to impartially investigate a case is under doubt or the officer is incapacitated. The officer-in-charge of the Police Station shall record the reasons in case investigation work is proposed to be reassigned and shall obtain the prior written approval of the District Superintendent of Police or Additional Superintendent of Police.
