Section 17(1A) in The Himachal Pradesh Police Act, 2007
(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.]
