612. Functions of the department. [§ 12, Act V, 1861].
(a)The functions of the Intelligence Branch are to collect and collate information of a political nature.(b)The functions of the rest of the department include the following :-I. The collection and distribution of information relating to -(1)The classes of crime detailed below which are ordinarily the work of professional criminals :-(i)dacoity;(ii)highway, railway or mail robbery;(iii)counterfeiting coin or stamps, forging Government currency or promissory notes and uttering or being in possession of the same;(iv)drugging or poisoning;(v)swindling;(vi)murder for gain;(vii)insurance frauds of serious nature;(viii)cases of bank frauds;(ix)crime on Railways.(2)Professional criminals and criminal tribes whose operations extend beyond the limits of a single district.II. (i) To control, assist or advise as circumstances require enquiries or investigations into crime of the classes described in (1) above as well as into crime of all classes which arises out of such enquiries or investigations.(ii)To control or assist enquiries and investigations in connection with cases under sections 400 and 401 of the Indian Penal Code, and proceedings under sections 109 and 110 of the Code of Criminal Procedure against members of specially formidable gangs of criminals.(iii)To control prosecutions arising out of the institution of false civil suits (vide Appendix XXX).III. To assist or advise the local police in, or to take control of, enquiries or investigations into other serious crime in which such control, advice or assistance is invoked by local authorities with the approval of the Inspector-General or as ordered by the Inspector-General or any higher authority.IV. To make enquiries concerning crime described in (I) above and other crime with the approval or under orders of the Inspector-General or any higher authority.Note. - Counterfeit coins presented at railway stations should be transmitted to the Mint for examination by the Deputy Inspector-General to whom the Railways shall transmit copies of their statement of counterfeit coins, and who should detain one specimen of similar coins, when more than one is received by the Railways (Government Circular No. 24F., dated the 11th March, 1912). Enquiries regarding obscene publications will be dealt with by the Criminal Investigation Department.
