(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.
