Section 17 in The Himachal Pradesh Police Act, 2007
17. Organisation of Technical and Support Services.
- [(1) The State Government shall create and effectively maintain a Directorate of Forensics Services dedicated to provide independent forensic reports to the Police and Investigating Agencies, which shall be comprised of a Forensic Science Laboratory at the State-level, a Regional Forensic Science Laboratory for every Police Range and a Mobile Forensic Science Unit for every Police District, with appropriate equipments and scientific manpower, in accordance with the guidelines laid down by the Directorate of Forensic Science Services or the Bureau of Police Research and Development. The Directorate shall be headed by the Director General (Forensics), the State Forensic Science Laboratory by the Director, the Regional Forensic Science Laboratory by the Regional or the Range Director and District Mobile Forensic Unit by the Deputy Director or the Assistant Director.] [Substituted by Himachal Pradesh Act No. 4 of 2018, dated 18.5.2018.](1A)[ The Directorate of Forensics Services shall have a Finger Print Bureau to be headed by an Officer not below the rank of Director, Forensic Science. The Bureau shall maintain computerized searchable databanks of fingerprints, including those collected in the course of investigation by the Bureau, the Directorate of Forensics Services or the District Police. The State Finger Print Bureau shall coordinate activities with similar agencies in other States and the Government of India. The Finger Print Bureau shall provide training to Investigation Officers of the District Police and develop standard operating procedures for lifting, developing and matching finger prints in various circumstances, and shall publish a Finger Printing Manual for the purpose.] [Inserted by Himachal Pradesh Act No. 4 of 2018, dated 18.5.2018.](2)There shall be a Directorate of Police Communications and Technical Services for the purpose of providing reliable and dedicated communications, informatics and other technical support at all levels of the Police Organization which shall be headed by an officer not below the rank of Deputy Inspector-General of Police with as many Superintendents of Police and Deputy Superintendents of Police, to assist him, as deemed necessary.(3)The State Government shall frame Recruitment and Promotion Rules, specifying the qualifications and experience required to man these posts.
