Section 21 in The Chota Nagpur Rural Police Act, 1914
21. [ Duties of village policeman. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
(1)Every village-policeman appointed under this Act shall perform the following duties:-(i)he shall give immediate information to the officer in charge of the police-station within the limits of which his village is situated, of every unnatural suspicious or sudden death which may occur and of every offence specified in the Schedule which may be committed within such village;(ii)he shall keep the police informed of all disputes which are likely to lead to any riot or serious affray;(iii)he shall arrest-(a)all proclaimed offenders,(b)all persons whom he may find in the act of committing any offence specified in the Schedule, and(c)any person against whom a hue and cry has been raised of his having been concerned in any offence specified in the Schedule whether such offence has been or is being committed within or outside his village;(iv)he shall to the best of his ability prevent and may interpose for the purpose of preventing the commission of any offence specified in the Schedule;(v)he shall assist private persons in making such arrests as they may lawfully make, and shall without delay report such arrest to the officer incharge of the police-station within the limits of which his village is situated;(vi)he shall receive into this custody persons who have been lawfully arrested;(vii)he shall observe and from time to time report to the officer in-charge of the said police-station the movements of all bad characters in his village;(viii)he shall report to the officer in charge of said police-station the arrival of suspicious characters in the neighbourhood;(ix)he shall at such intervals as the Deputy Commissioner may determine, report to the officer in-charge of the said police-station the births and death (if any) which have occurred within his village;(x)he shall present himself at the said police-station at such intervals as the Deputy Commissioner may determine;(xi)he shall supply any local information which the Deputy Commissioner or is expedient to employ police enrolled under the Police Act 1861 instead of village-policemen in any mining area to be specified in such notification and may at time withdraw such notification.(xii)he shall obey the orders of the Deputy Commissioner in regard to keeping watch in his village and to other matters connected with his duties as village-policeman.(2)The expression."his village" as used in this section with reference to any village-policeman means village for which such village-policeman is appointed.]
