(1)The following shall be the functions, duties and responsibilities of a police officer:-(a)to enforce the law, and to protect life, liberty, property, rights, dignity and human rights of the people;(b)to prevent crime and public nuisance;(c)to maintain public order;(d)to preserve internal security, prevent and control terrorist activities, and to prevent breach of public peace;(e)to protect public property;(f)to detect offences and bring the offenders to justice;(g)to apprehend persons whom he is legally authorised to apprehend and for whose apprehension sufficient grounds exist;(h)to help people in situations arising out of natural or man-made disasters, and to assist other agencies in relief measures;(i)to facilitate orderly movement of people and vehicles, and to control and regulate traffic;(j)together intelligence relating to matters affecting public peace and crime;(k)to provide security to public authorities in discharging their functions and duties; and(l)to perform such duties and discharge such responsibilities as may be enjoined upon him by law or by an authority empowered to issue such directions under any law.
