- Notwithstanding anything contained in the Code of Criminal Procedure, 1898, (5 of 1898), every Grama Rakshi shall exercise and discharge the following powers and duties, namely :(a)to give immediate information to the officer-in-charge of the police-station within whose local limits, the village, of which he is the Grama Rakshi, is situated, of every unnatural, suspicious or sudden death which may occur and of every offence specified in the Schedule which is committed in such village;(b)to keep the police informed of all disputes, which are likely to lead to a riot or serious affray;(c)to the best of his ability, to prevent and interpose for the purpose of preventing the commission of any offence specified in the Schedule;(d)to assist private persons in making such arrests as they may lawfully make and to report such arrests without delay to the officer-in-charge of the aforesaid police-station;(e)to observe and from time to time, to report to the officer-in-charge of the aforesaid police-station the movements of all bad characters and also of the arrival of any suspicious characters within his jurisdiction;(f)to report the births and deaths, which have occurred within his jurisdiction to the officer-in-charge of the aforesaid police-station at an interval of fifteen days; -(g)to supply any local information which the Magistrate of the district, sub-divisional officer or any Police-officer may require;(h)to assist the Grama Panchayat and the Revenue Officers within whose local limits he is appointed, in making collection of taxes levied by the Grama Panchayat and of dues payable to Government and to assist the Grama Panchayat in serving the notices issued by it and calling persons to attend at all meetings convened by it;(i)to assist the Police-officers in investigation of offences and in identification of witnesses, persons summoned by a Court, and persons against whom warrants of arrest have been issued by a Court;(j)to report immediately to the officer-in-charge of the aforesaid police-station any damage to any protected monument or public property;(k)to regulate and control the traffic in the streets, and to prevent obstructions therein;(l)to take care of Government land, orchards trees and other Government property entrusted to him; and(m)to exercise and perform such other powers and duties as may be prescribed.
