(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.
