Section 44(1) in The Himachal Pradesh Police Act, 2007
(1)The Director-General of Police shall be responsible to-(i)advise the State Government and the State Police Board in all matters of policing;(ii)implement the policies, the strategic Policing Plan and the annual policing sub- plans laid down by the State Government in consultation with the State Police Board;(iii)administer and supervise the Police Service to ensure its efficiency, effectiveness, responsiveness and accountability; and(iv)issue directions irrespective of any general executive instructions to the contrary, but subject to the provisions of this Act and rules made thereunder, for recruitment of Non-Gazetted Police Officers Grade-II and Non-Gazetted Police Officers Grade-I to fill in existing and anticipated vacancies on the basis of the sanctioned strength, in accordance with the Recruitment and Promotion Rules.
