Section 28 in The Himachal Pradesh Police Act, 2007
28. Control and Supervision.
(1)The Station House Officer shall assign work and shall control and supervise the functioning of the staff of the Police Station and Police Posts in his charge.(2)The Sub-Divisional Police Officer shall generally control and supervise the Police Stations under his charge, and issue such directions as may be necessary.(3)The District Superintendent of Police shall generally control and supervise the work of the Sub-Divisional Police Officers and Police Stations and Police Posts in the district and issue such directions as may be necessary.(4)The Range Deputy Inspector-General and Zonal Inspector- General shall generally control and supervise the work of the Districts in the Range and the Zone respectively.(5)For other civil police units the Director-General of Police may by special standing order, specify the controlling and supervisory authorities.(6)Subject to the provisions of this Act and the rules made thereunder, the Director -General of Police by general or special Standing Orders may specify the functions to be performed by the various ranks of Civil Police in relation to each duty and responsibility.(7)Subject to general or special standing orders of the Director- General of Police, the controlling and supervising officer of the Police Station, Police Sub-Division, Police District or other Civil Police unit may by means of an order communicated in writing, specify the functions to be performed by various ranks of the Civil Police under his control.(8)For the better management, control and supervision of specialized duties and for the professional development of the members of the Civil Police, the State Government may constitute cadres or sub-cadres within the State Police Service and shall within two years from the commencement of this Act, create special cadres in the State Police Service for investigation of serious offences.
