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State of Sikkim - Section

Section 79 in The Sikkim Police Act, 2008

79. Duties and Responsibilities of Village Guard.

The duties and responsibilities of the Village Guard shall include-
(a)reporting the occurrence of any crime or law and order situation in the village, at the earliest, to the Police, and assisting the Police in bringing the offenders to book;
(b)maintaining a general vigil in the village from the point of view of crime prevention or prevention of a law and order problem and promptly informing the Police about the same;
(c)remaining alert and sensitive to any information about any suspicious activity, movement of suspicious persons or development of any conspiracy in the village that is likely to lead to a crime or breach of law and order, and promptly passing on such information to the Police;
(d)assisting any citizen in arresting or handing over to the Police Station any person or persons under Section 43 of the Code of Criminal Procedure, 1973, along with the arms, ammunition, property or any objectionable or suspicious object, if any, seized from him, without delay; In case the arrested person is a woman, a male Village Guard shall be accompanied by a woman;
(e)securing and preserving the scene of any crime till the arrival of the Police, duly ensuring that it is not disturbed by curious onlookers or any unauthorized person;
(f)meeting the Station House Officer at a minimum frequency as prescribed by the Superintendent of Police through a general or special order, to report on such activities and incidents in the village as would have a bearing on crime, law and order or other concerns,
(g)maintaining the prescribed records and registers;
(h)recording any public grievances or complaints in relation to Policing; and
(i)liaising with the village Panchayat on matters relating to crime and law and order in the village.