The role and functions of the Police shall broadly be :-(a)to uphold and enforce the law impartially, and to protect life, liberty, property, human rights and dignity of the members of the public;(b)to promote and preserve public order and prevent nuisances in public places;(c)to protect internal security, to prevent and control terrorist activities, breaches of communal harmony, militant activities and other situations affecting Internal Security;(d)to protect public properties including roads, railways, bridges, vital installations and establishments etc. against acts of vandalism, violence or any kind of attack;(e)to prevent crimes, and reduce the opportunities for the commission of crimes through preventive action, intelligence gathering and community participation;(f)to accurately register all complaints and take prompt follow-up action thereon, after duly acknowledging the receipt of the complaint;(g)to register and investigate all cognizable offences coming to their notice through such complaints or otherwise, duly supplying a copy of the First Information Report to the complainant, and where appropriate, to apprehend the offenders, and extend requisite assistance in the prosecution of offenders;(h)to create and maintain a feeling of security in the community, and as far as possible prevent conflicts and promote amity;(i)to provide, as first responders, all possible help to people in situations arising out of natural or man-made disasters, and to provide active assistance to other agencies in relief and rehabilitation measures;(j)to aid individuals who are in danger of physical harm to their person or property, and to provide necessary help and afford relief to people in distress situations;(k)to facilitate orderly movement of people in public places, ensure their general safety and security, and regulate fairs, events and processions for the purpose;(l)to control and regulate traffic on streets, roads and highways and generally in public places, and prevent obstruction;(m)to collect intelligence relating to matters affecting public peace, and all kinds of crimes including social and economic offences and organized crime, communalism, extremism, terrorism and other matters relating to national security, and disseminate the same to all concerned agencies, besides acting as appropriate on it themselves;(n)to take charge, as a Police Officer on duty, of all unclaimed property, and take action for their safe custody and disposal in accordance with the procedure prescribed;(o)to provide guards in accordance with the standing orders issued in this behalf for treasuries, lock ups and other locations as sanctioned by the Government from time to time;(p)to provide escorts over prisoners or for valuables in accordance with standing orders issued by the Director General of Police from time to time;(q)to perform such other functions as may be required in accordance with this Act and any other law for the time being in force.
