(1)For effective management of law and order in a Division, wherever required, coordination among various other agencies and State Government shall be made by the Divisional Commissioner.(2)For effective management of law and order in a District, wherever required, coordination among various other agencies and State Government shall be made by the District Magistrate.(3)For the purpose of coordination, the District Magistrate may call for information of a general or special nature, as and when required, from the Superintendent of Police of a district and heads of other departments of the district. Where the situation so demands, the District Magistrate shall pass appropriate written orders and issue directions to achieve the objective of coordination.(4)For the purpose of coordination, on receiving directions from the District Magistrate, heads of all concerned departments shall ensure that full assistance is rendered to the Superintendent of Police of the district.
