Section 12(11) in Himachal Pradesh Municipal Election Rules, 2015
(11)Where the order of the reservation has not been issued by the State Government, the officer who has issued the order shall send a copy of the same to the State Government. The State Government, whether order is made by it or on receipt of the copy of the order issued by such officer, shall publish the order of reservation in the Official Gazette and the notification so issued shall be the conclusive proof of reservation of offices of Chairpersons in the State.
