(1)(a)To enforce the law, and to protect life, liberty, property, rights and dignity 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 arrest persons whom he is legally authorised to arrest and for whose arrest 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)To gather intelligence relating to matters affecting public peace and crime;(k)To provide security to public authorities in discharging their functions;(l)To perform all 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.
