12. Coordination within the District Administration.
(1)For the purpose of efficiency in the general administration of a district, it shall be lawful for the District Magistrate of that district, in addition to the provisions of the Code of Criminal Procedure, 1973 and other relevant laws, to coordinate the functioning of the police with other agencies of the district administration in respect of matters relating to the following:(a)promotion of land reforms and settlement of land disputes;(b)extensive disturbance of the public peace and tranquillity in the district;(c)conduct of elections to any public body;(d)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 persistent public grievance;(2)The District Magistrate may call for a report regarding the steps taken by the Police or other agency to deal with the situation and give such directions in respect of the matter as are considered necessary by him (District Magistrate) to the Police and the concerned agency.
