Section 75(2) in The Himachal Pradesh Police Act, 2007
(2)Every notification issued under sub-section (1) shall cease to operate on the expiration of three months unless it has been approved by resolution by the State Legislature within the stipulated period:Provided that if the State Legislature is dissolved within the stipulated period, the notification shall cease to operate on the expiration of 30 days from the date on which the State Legislature is reconstituted, unless it has been approved by resolution by the State Legislature.
