Section 83 in The Himachal Pradesh Police Act, 2007
83. Forensics.
(1)The Director, Forensic Science shall, from time to time, with the approval of the State Police Board, communicate to the State Government, the forensic facilities or services required at the State, Range and District level for the purpose of scientific investigation of crime, and the scientific evidence that should be collected in various circumstances.(2)The State Government shall make available the necessary financial resources to provide the requisite forensic facilities or services within 6 months and if it is unable to provide the facility it shall communicate the reasons which shall be placed before the State Police Board in its next meeting.(3)It shall be mandatory for all Investigation Officers, whether of the State Criminal Investigation Department or the Criminal Investigation Unit of the Police Station of the District to collect samples in the manner prescribed by the Director, Forensic Science and send them for analyses to the designated forensic laboratory.(4)The Director-General of Police, in consultation with Director, Forensic Science, shall, by Standing Order-(i)prescribe the expertise including Diploma and Certification for Investigation Officers of the Criminal Investigation Department and the Criminal Investigation Unit;(ii)determine the specifications of scientific interrogation centers and the Standard Operating Procedures in such centers;(iii)determine the nature and specifications of the audio-video and other equipment that may be used in investigation and the Standard Operating Procedures for the purpose; and(iv)lay down the Standard Operating Procedures in investigating various types of crime including the procedure for collecting samples for forensic analysis.
