Section 43 in The Himachal Pradesh Police Act, 2007
43. Administration of the Police.
(1)The administration of the Police throughout the State shall vest in the Director-General of Police and in such Additional Directors-General, Inspectors-General, Deputy Inspectors-General and other officers as the State Government may appoint, subject to the overall control of the Director-General of Police.(2)The administration of police in a district shall vest in the District Superintendent of Police:Provided that the State Government may intervene in the exercise of the administrative powers by the Director-General of Police or any other competent police authority in exceptional cases involving urgent public interest, for reasons to be recorded in writing, and all such cases shall be brought before the State Police Board in its next meeting.
