(1)For the purpose of efficiency in the general administration of the district, it shall be lawful for the District Magistrate, in addition to the provisions of the Code of Criminals Procedure, 1973 and other relevant Acts for the time being in force, to issue directions to the Police of the District in respect of the matters relating to the following:-(a)the promotion of land reforms and the settlement of land disputes including removal of encroachments on Government land, common lands and forest lands;(b)matters related to the projects of State level importance particularly in relation to power, industry and tourism;(c)extensive disturbance of the public peace and tranquility in the district;(d)the conduct of elections to any public body or holding of any function or event of public importance;(e)the handling of natural or man-made disasters or major accidents and rehabilitation of the persons affected thereby;(f)situations arising out of any external aggression, threat to internal security, riot, industrial or other strike etc;(g)matter related to protection of women, weaker sections and minorities;(h)removal of any persistent public grievance;(i)any matter not within the purview of any one department and affecting the general welfare of the people of the district, or arising out of a judicial pronouncement, necessitating the District Magistrate to use the services of the Police; and(j)such other matters as the State Government may assign from time to time in public interest.
