Section 74 in The Himachal Pradesh Police Act, 2007
74. Public Order, Internal Security and Disaster Management.
(1)The Director- General of Police shall cause to be framed a State Internal Security Scheme for the entire State as well as for each of the Districts and major urban areas, to deal with management of public order and shall place it before the State Police Board for its approval.(2)The District level Internal Security Schemes shall be prepared by the District Superintendent of Police and shall be sent to the Director- General of Police along with the endorsement and suggestions of the District Magistrate and the Commissioner of the Division, and shall be updated annually.(3)The Internal Security Scheme shall cover all anticipated contingencies involving public security, including riots, aggression, insurgency terrorism, sabotage, strikes, industrial or manmade disasters, natural disasters and the like, based on local conditions.(4)It shall be the duty of the District Superintendent of Police to provide to the District Magistrate all information regarding resources available with the District Police for managing natural and manmade disasters and Standard Operating Procedures (SOPs) in various contingencies and to advise on the formulation of District level Disaster Management Plans.(5)The Internal Security Schemes shall incorporate regularly updated and comprehensive Standard Operating Procedures (SOPs) for the action to be taken by the Police, independently or in coordination with other concerned agencies in the period preceding, during, and in the aftermath of a security crisis.(6)Based on the District level and State level Internal Security Schemes, the Director- General of Police shall prepare Plans for acquisition of necessary equipment and for the training of Police Officers including Special Units and shall submit proposals to the State Police Board from time to time.
