Section 19(2) in The Himachal Pradesh Police Act, 2007
(2)Subject to sub-section (1), a District Superintendent of Police generally or specially empowered in this behalf by the State Government, may, at any time by a written order signed by him under his seal, appoint any able-bodied and willing person above the age of 18 years, whom he considers fit, to be a Special Police Officer.
