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State of Punjab - Section

Section 41 in The Punjab Police Act, 2007

41. Social responsibilities of the police.

- It shall be the duty of every police officer to, -
(a)extend due courtesy while dealing people;
(b)guide and assist people especially those, needing help and protection;
(c)provide all possible assistance to victims of crime and of road accidents, and in particular, make efforts that they receive timely medical aid;
(d)be impartial and respectful for human rights, with special attention to weaker sections, while dealing with situations of conflict;
(e)prevent harassment of women and children in public places;
(f)render assistance to the people, particularly women, children, and the poor persons, against criminal exploitation by any person or organized group of persons;
(g)arrange for legally permissible assistance and shelter to every person in custody and making known to all such persons, provisions of legal aid schemes, available from the Government and also inform the authorities; and
(h)actively work towards checking the social evils of drugs and female foeticide.