Section 39 in The M.P. Vishesh Sashastra Bal Niyam, 1973
39. Training of Constables.
- The training of a Police Constable in an Active Company shall be so planned that he acquires and retains high proficiency in the subjects of his basic training. Particular attention shall be paid to the imparting of advance training in Indian National Tradition, salient features of the Indian Constitution fundamental rights and protective principles, political, social and economic changes in India since independence and their, implications for the Police. Organisation and functioning of the Central and State. Government, understanding human behaviour individual, group and crowd. Police Behaviour towards the Public, Principles of Police conduct, selected cases to emphasise the importance of courtesy, impartiality and integrity, V.I.P. arrangements and Security, Indian Penal Code Sections 76, 79, 80, 82 to 85, 87, 96, 97, 99, 100, 103, 105, 106, 141, 143, 145 to 149, 159, 160, 186, 223 to 225, gists of 299, 300, 340, 360 to 363, 378, 380, 390 to 397, 399, 402, 410 to 412 and 511.Criminal Procedure Code Sections 4 (b), (n), (o), (h), 46 to 54, 57, 102, 103, 127 to 129 and 151.Police Act, 1861, Sections 2, 7, 10, 20, 22, 23, 25, 28, 29, 30 to 34 and 44.Anti Extremists Operations; Elementary Map Reading including use of Compass; and Unarmed Combat.
