(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.
