Section 13 in The Himachal Pradesh Police Act, 2007
13. Coordination in matters of overriding public importance.
(1)The Commissioner and the District Magistrate within their jurisdiction shall function as nodal and coordinating authorities on behalf of the State Government and provide leadership in times of crises likely to affect the public peace.(2)In order that these functionaries are able to discharge these functions effectively in matters of overriding public importance, the Deputy Inspector-General of the Range shall keep the Commissioner fully informed of all matters relating to the state of law and order in the Division and potential for any concerted effort to disturb the public peace.(3)The District Superintendent of Police shall keep the District Magistrate fully informed on all matters in the District relating to the state of law and order and potential for disturbance of the public peace and shall promptly consult him on all matters of overriding public importance relating to the Police.(4)The Sub-Divisional Police Officer and the Station House Officer shall keep the Sub-divisional Magistrate or the Executive Magistrate, as the case may be, fully informed of all matters in the Sub-Division or other local jurisdiction relating to the state of law and order and potential for disturbance of the public peace and shall promptly consult him on all matters of overriding public importance relating to the Police.
