Section 6(1) in The Meghalaya Subsidiary Force Act, 1971
(1)The following shall be the duties and functions of the Force,namely:-(a)to assist aid the police in the maintenance of law and order in Meghalaya;(b)to report to the Deputy Commissioner, in such a manner as the latter may direct, all crimes, unnatural deaths or serious accidents;(c)to prevent commission of any cognizable offence;(d)to apprehend and deliver to the competent authority vagrant or bad and suspicious character, found within their jurisdiction;(e)to collect and communicate to the Deputy Commissioner intelligence affecting law and order and any matter relating to any village or town administration.(f)to protect Government and other public properties;(g)to obey and execute promptly all orders and warrants lawfully issue by any court;(h)to act under the orders of the Deputy Commissioner and to furnish such returns and information as may be called by the Deputy Commissioner and his subordinate officers;(i)to assist the Deputy Commissioner and the subordinate officers in maintaining order and discipline in Relief Camp;(j)to do other social work as my be entrusted by competent authority; and(k)to perform such other duties as are specified under other provisions of this Act and as the Government may, from time to time, by general or special order specify in this behalf.
