(1)In order to ensure the efficient general administration of the District, the District Magistrate shall have the authority to co-ordinate the functioning of the Police in the following matters with other agencies connected with the administration of the District:-a) matters relating to the promotion of land reforms and the settlement of land disputes;b) matters relating to extensive disturbance of the public peace and restoration of tranquility;c) matters relating to the conduct of elections to any public body;d) matters relating to handling of natural calamities and the rehabilitation of the persons affected by natural calamity;e) matters relating to situations arising out of any external aggression; andf) any other similar matters that does not come within the purview of any one department and affecting the general welfare of the people of a District.(2)For the purpose of such co-ordination the District Magistrate may,-a) call for information of a general or special nature, as may be necessary, from the Police and other agencies connected with the general administration of the District;b) call for a report regarding the steps taken by the Police or other agencies in handling the situation;c) give such directions to the Police and the connected agencies in respect of matters as the District Magistrate deems necessary;d) for the purpose of co-ordination, the District Magistrate may ensure that all departments of the District whose assistance is required for the efficient functioning of the Police is rendering all necessary assistance to the District Police Chief.
