Section 60(1) in The Himachal Pradesh Police Act, 2007
(1)Subject to the assignment of specific duties on units or individual members of the State Police by general or special orders, the general role and functions of the Police Service shall be to-(i)act as upholders of the law and to protect life, liberty, property and human rights of the members of the public; and develop and maintain a feeling of security in the community;(ii)promote and preserve public order and prevent nuisance in public places;(iii)protect internal security, prevent and control terrorist activities, riots, insurgencies, industrial or other strikes, breaches of communal harmony, extremist violence, militant activities and other situations affecting internal security;(iv)protect public properties and public infrastructure;(v)prevent offences and reduce the opportunities for the commission of offences through preventive action, intelligence gathering and community participation;(vi)investigate all offences impartially and professionally using scientific methods, and to apprehend the offenders;(vii)assist in the prosecution of offenders by ensuring proper presentation of the investigation in a Court of law;(viii)provide, as first responders, all possible help and succour to people in situations arising out of natural or man-made disasters and to provide active assistance to other agencies engaged in relief and rehabilitation measures;(ix)aid individuals who are in danger of physical harm to person or property, and to provide necessary services and afford relief to people in distress situations;(x)facilitate orderly movement of people in public places, ensure their general safety and security and regulate public gatherings, fairs and processions for the purpose;(xi)control and regulate traffic on streets, roads and highways; and generally in public places and prevent obstruction;(xii)collect intelligence relating to matters affecting the public peace, crimes including social and economic offences and organized crime, communalism, extremism, terrorism and other matters relating to national security, and take all necessary action to maintain the public peace and prevent crime;(xiii)provide guards in accordance with Standing Orders in this behalf, for treasuries, lock-ups and other locations, as sanctioned by the State Government from time to time;(xiv)provide escorts over prisoners or others in lawful custody or for valuables in accordance with Standing Orders issued by the Director-General of Police from time to time; and(xv)perform such other functions as may be required under this Act and any other law for the time being in force, or as may be prescribed.
