Section 9 in The Himachal Pradesh Police Act, 2007
9. Police Districts.
- The State Government, may in consultation with the Director- General of Police, by notification, declare any area within the State to be a Police District, with its headquarters. The administration of the police throughout such district shall be under the charge of the Superintendent of Police who may be assisted by as many Additional, Assistant or Deputy Superintendents of Police as deemed necessary subject to the rules made for the purpose:Provided that the State Government may, in the public interest and for reasons to be recorded, post such Additional, Assistant or Deputy Superintendents of Police to a District as may be necessary, for a period not exceeding six months.
