Section 61 in The Himachal Pradesh Police Act, 2007
61. Social Responsibilities of the Police.
(1)Every Police Officer shall-(i)behave with the members of the public with due courtesy and decorum;(ii)guide and assist members of the public particularly elders, women, children, the poor and indigent and the physically or mentally challenged individuals who may need help and protection;(iii)prevent harassment of elders, women and children in public places and public transport;(iv)render all requisite assistance to the members of the public, particularly elders, women, children, and the poor and indigent persons, against criminal exploitation by any person or organized group;(v)arrange for legally permissible sustenance and shelter to every person in custody and make known to all persons in custody provisions of legal aid Schemes being enforced in the State and also inform the authority concerned to provide such aid;(vi)provide all requisite assistance to victims of crime and of road and other accidents and in particular ensure that they are given prompt medical aid, at the nearest facility equipped for the purpose;(vii)assist victims of crime and accidents or their next of kin with such information and documents as would facilitate their compensation claims or would enable them to meet any legal requirements; and(viii)extend a positive response to victims of crime or their next of kin and to witnesses, during investigation of the offence and prosecution of the offenders.(2)Police Officers shall at all times remain accountable to the law and responsive to the lawful needs of the people and shall observe strict code of ethical conduct and integrity.
