70. Powers of District Magistrate in certain cases.
(1)It shall be lawful for the District Magistrate, in addition to the provisions of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974) and other relevant laws, to coordinate the functioning of the police with other agencies of district administration in respect of matters relating to the following:-(a)disturbance of the public peace and tranquility in the district;(b)the settlement of land disputes;(c)the conduct of elections to any public body;(d)the handling of natural calamities and rehabilitation of the persons affected thereby;(e)situations arising out of any external aggression or internal disturbances;(f)any similar matter, not within the purview of any one department and affecting the general welfare of the public of the district; and(g)removal of any public grievance.(2)On the matters given in sub section (1) the District Magistrate may call for a report regarding the steps taken by the police or other agency to deal with the situation and give such directions in respect of the matter as are considered necessary by him (District Magistrate) to the police and the concerned agency.
