Section 6 in Karnataka Prevention and Eradication of Inhuman Evil Practices and Black Magic Act, 2017
6. Vigilance officer.
(1)The State Government may by notification in the official Gazette and subject to such terms and conditions as may be specified in the notification, appoint for any one or more police stations as may be specified in the notification, one or more police officers to be known as the vigilance officer;Provided that, such officer shall not be below the rank of the police inspector.(2)It shall be the duty of the vigilance officer,-(i)to detect and prevent the contravention or violation of the provision of this Act and the rules made there under, in the area of his jurisdiction and report such cases to the nearest police station within the area of jurisdiction and upon filing of complaint to the police station by any victim or member of his family to ensure due and speedy action thereon and to give necessary advice, guidance and help to concerned police station;(ii)to collect evidence for the effective prosecution of persons contravening the provisions of this Act and to report the same to the police station of the area in which such contravention has been or is being committed; and(iii)to discharge such other functions as may be assigned to him from time to time by the State Government by general or special order issued in this behalf.(3)Any person who obstructs the discharge of official duties or the work of the vigilance officer, appointed under sub-section (1), shall on conviction be punished with imprisonment for a term which may extended to three months or with fine which may be extended to five thousand rupees or with both.(4)The vigilance officer shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
