Section 80 in The Himachal Pradesh Police Act, 2007
80. Supervision by the District Superintendent of Police.
(1)The District Superintendent of Police shall generally monitor the progress of investigation in all criminal cases registered in the District and shall closely oversee the progress of investigation of cases of serious offences by the Criminal Investigation Unit.(2)The Superintendent of Police shall be assisted by a Law Officer posted for the purpose of providing legal advice on criminal investigation.(3)The Superintendent of Police shall designate an Additional Superintendent of Police in his district as the in-charge of the District Criminal Investigation Unit to monitor cases of serious offences and make recommendations to him for improving the speed and quality of investigation generally or in specific cases and may also if a case so requires, direct that the investigation shall be done by a Special Investigating Team headed by an Additional Superintendent of Police, or a Sub-Divisional Police Officer or an Assistant or Deputy Superintendent of Police, comprising Investigating Officers from Criminal Investigation Units of any Police Stations of the District.
