(1)In addition to The Code of Criminal Procedure, 1973, and other relevant Act, it shall be necessary for the District Magistrate to maintain coordination between the functioning of the police and the District Administration in the following matters:(a)Maintaining law and order.(b)Implementation of social security law.(c)Control of natural calamities and land reforms.(d)Situation arising as a result of any internal disturbance.(e)To ensure maintenance of supply of essential items.(f)Protection of people of lower and weaker sections.(g)Prevention of atrocities on scheduled castes/tribes(h)Protection of human right, completion of development project of the state and removal of complaint.
