The Police Patel shall, subject to the orders of the District Magistrate,—(i)act under the orders of the authorised officer and within whose jurisdiction the village is situated;(ii)furnish such authorised officer with any returns or information called for and keep him informed as to the state of crime and all matters connected with the Village Police;(iii)afford all police officers every assistance in his power when called upon by them for assistance in the performance of their duties;(iv)obey and execute all orders issued to him by a Magistrate or a Police Officer;(v)collect and communicate to the Police Officer information affecting the public peace;(vi)detect and bring offenders in the village to justice;(vii)arrest persons whom he has reason to believe to have committed cognizable offences; and(viii)prevent within the limits of his village, as far as possible, the commission of offences and public nuisances.
