(1)The indicative role and functions of the police, as per the rules made by the Government from time to time, may broadly constitute the following—(a)to uphold and enforce the law impartially, and to protect life, liberty, property, human rights, and dignity of the members of the public;(b)to assist in maintaining law and order;(c)to protect internal security, to prevent and control terrorist act ivities, breaches of communal harmony, militant activities and other situations affecting internal security;(d)to protect public properties including roads, railways, bridges installations and establishment etc., against act s of vandalism or any kind of attack;(e)to prevent crimes, and reduce the opportunities for the commission of crimes through their own preventive actions and measures as well as by assisting and cooperating with other relevant agencies in implementing due measurers for prevention of crimes;(f)to accurately register all complaints, brought to them by a complainant, or his representative, in person or received by post, e-mail or other means, and take prompt follow-up act ion thereon, after duly acknowledging the receipt of the complaint;(g)to register and investigate all cognizable offences coming to their notice through such complaints or otherwise, duly supplying a copy of the First Information Report to the complainant, and where appropriate, apprehend the offenders and conduct investigations as per law;(h)to create and maintain a feeling of security in the community and, as far as possible, prevent conflicts and promote amity;(i)to provide all possible help to people in situations, arising out of natural or man-made disasters, and provide active assistance to other agencies in relief and rehabilitation measures;(j)to help the individuals, who are in danger of physical harm to their person or property, and to provide necessary help and afford relief to people in distressed situations;(k)to facilitate orderly movement of people and vehicles and to control and regulate traffic on roads and highways;(l)to collect intelligence reports, relating to matters affecting public peace, and all kinds of crimes, including social offences and other matters relating to national security and disseminate the same to all such agencies as may be prescribed, besides act ing on it themselves.(m)to perform all such other duties and discharge such responsibilities, as may be enjoined on them by the State Government or an Authority, empowered to issue such directions under any law for the time being in force;(n)to keep and display, in the Police Station, a record of habitual offenders and persons involved in organized crime;(o)to maintain, updated record of habitual offenders and persons involved in organized crime, at the District and State level.
