(2)The Government may create units or make special arrangements inter alia, for the following matters, namely:-(a)collection of intelligence directly or indirectly affecting National Security, security of the State, maintenance of law and order, maintenance of public safety, prevention of crime, security of vital installations and individuals facing grave threats from terrorists or extremists;(b)investigation of complicated, heinous, sensational or specially important crimes;(c)traffic control;(d)police service related to coastal, river and backwater areas and police service for the protection of tourists and pilgrims;(e)police service on the Railways;(f)collection, collation, indexing and analysis of data and intelligence relating to crime and criminals and the functioning of a Bureau of Missing Persons;(g)Juvenile Police Units for the special protection of children who reach the Police Station either as accused or as victims of crime.(h)helping Police offices and officers in selecting, using and utilizing computers and other digital services and developing software necessary for the purpose;(i)maintenance of the telecommunication and digital communication networks for Police purposes;(j)identification of individuals and objects by means of fingerprints, photography or any digital or biometric technique;(k)maintaining a well-trained reserve force with proper chain of command to be deployed whenever and wherever the district police or the local police stations fall short of manpower for the proper discharge of any police function;(l)training of recruits and of those in service, in respect of general matters related to police services and for any other individual or group as may be fixed by the Government;(m)specialised response units like control rooms equipped to respond to crime, calamity or accident etc;(n)enforcement of any local or special law or special enforcement of law in any area;(o)digital and cyber policing;(p)forensic support services for effectively assisting in the duties and functions of the police;(q)administrative support services for Police functioning in terms of processing of matters of administration, finance and documentation;(r)general support services necessary to help in the functioning of Police institutions and offices of various types and to discharge essential functions like cleaning, grooming, cooking, maintenance of equipments and areas etc;(s)studies, research and development support for various policing related social and professional matters and for the development of modern Police services and preventive - investigative techniques.
