Section 66 in The Himachal Pradesh Police Act, 2007
66. Conduct prohibited for Police Officers.
(1)No Police Officer shall withdraw himself from the duties of his office unless expressly allowed to do so by an officer authorized by the State Government.(2)No Police Officer shall resign his office unless he has given notice in writing to his superior officer of not less than three months.(3)No Police Officer shall engage in any other employment or office unless expressly permitted to do so, in writing, by the competent authority.Chapter-VII Policing In Rural Areas
