- The Police-patel shall, subject to the orders of the Magistrate of the district act under the orders of [any other Executive Magistrate] [These words were substituted for the words 'the Magistrate' by Bombay 23 of 1951.] within whose local jurisdiction his village is situated, whom he shall furnish with any returns of information called for, and keep constantly informed as to the state of crime and all matters connected with the village police the health and general condition of the community in his village.He shall also afford all Police-officers ever assistance in his power when called upon by them for assistance in the performance of their duty.He shall further promptly obey and execute all orders and warrants issued to him by a Magistrate of Police-officer, shall collect and communicate to [the Police-officer in charge of the District Police-Station within the limits of which the village is situated,] [These words were substituted for the words 'District-police' by Gujarat 34 of 1961.] intelligence affecting the public peace, shall prevent within the limits of his village the commission of offences and public nuisances, and shall detect and bring offenders therein to justice.
