Section 9 in The M.P. Gram Tatha Nagar Raksha Samiti Rules, 2003
9. Issuance of weapons to members of Raksha Samities for performance of duty, providing training to handle weapons and its maintenance.
(1)As provided in Section 19 of the Adhiniyam the members of the Raksha Samiti called for duties are the public servants. They while on duty shall have the same powers as are available to a Police Officer under sub-section (1) of Section 15 of the Police Act, 1861 (No. 5 of 1861), relating to responsibilities, privileges and defence. Hence, arms shall be provided only to the members of Gram Raksha Samiti who are called out for duty under this rule.(2)The Superintendent of Police shall be fully authorised for issuance of a notification in respect of problematic village for a limited period, after identifying the villages especially facing grave problems of crime. In such problematic village, the Superintendent of Police shall issue the arms to as many members of such Gram Raksha Samities as he may deem necessary.(3)In conformity with the directives issued vide memo No. B-11020/7/97/ Arms/NPS, dated 16th October, 2001 by Grih Mantralaya, Government of India, arms of non-prohibited bore be made available to the members of Gram Raksha Samities, after grant of arms licences, on the recommendation from the Superintendent of Police. Such cases shall be dealt with on priority basis.(4)The members of Gram Raksha Samities shall also be issued the muskets of 410 bore available in Police armory for a limited period as per requirement. Cartridges for these muskets would be made available from out of the existing stocks in Police Armory.(5)While issuing the arms, it shall be ensured that members concerned of the Raksha Samities have appropriate arrangement for safe custody of the Government arms and ammunitions provided to them, so that the security of Government arms and ammunitions is properly ensured.(6)Every members of the Raksha Samiti shall ensure that whatever arms, ammunitions, and other things provided to him immediately surrendered as required under Section 17 of the Adhiniyam.(7)The Superintendent shall ensure that such members of Raksha Samities who are called upon to perform their duty are properly trained in respect of use of arms and their upkeep. It is only after his satisfaction that the member who are found fit after training shall be provided with arms for duties.(8)Keeping the security of the member of the Suraksha Samiti not less than two members shall be deployed to perform duty with arms.(9)Supplies of arms and ammunition provided to the member of Raksha Samiti shall be liable to be scrutinised by Mukhya Rakshak on day to day basis and observation notice shall be quoted in arms register.(10)The Thana Raksha Adhikari shall compulsorily carry out inspection of the arms provided to the Raksha Samiti once in a month and shall record his observations at the level of Mukhya Rakshak/Thana Rakshak with regard to arms.(11)The District Police Armourer shall once in a year carry out inspection of arms and ammunition provided to the members of Raksha Samities and submit his inspection report to the Superintendent.
