29. Functions, Duties and responsibilities of police officers.
(1)The following shall be the functions, duties and responsibilities of a police officer:-(a)to enforce the law, and to protect life, liberty, property, rights, dignity and human rights of the people;(b)to prevent crime and public nuisance;(c)to maintain public order;(d)to preserve internal security, prevent and control terrorist activities, and to prevent breach of public peace;(e)to protect public property;(f)to detect offences and bring the offenders to justice;(g)to apprehend persons whom he is legally authorised to apprehend and for whose apprehension sufficient grounds exist;(h)to help people in situations arising out of natural or man-made disasters, and to assist other agencies in relief measures;(i)to facilitate orderly movement of people and vehicles, and to control and regulate traffic;(j)together intelligence relating to matters affecting public peace and crime;(k)to provide security to public authorities in discharging their functions and duties; and(l)to perform such duties and discharge such responsibilities as may be enjoined upon him by law or by an authority empowered to issue such directions under any law.(2)The State Government, or an authority specially empowered in this behalf by the State Government, may assign such other duties and responsibilities to police officers as may be specified by the State Government.
