Section 401 in Bihar Board's Miscellaneous Rules, 1958
401. Duties of police officer or other official attached to troops.
- The police officer or other official will be provided with written instructions by the District Officer defining his duties and powers, which he will show to the officer commanding the troops. It will be his duty to give all the assistance in his power to the Officer Commanding the troops, to settle, in communication with that officer, all disputes between the soldiers and the inhabitants or with any transport establishments engaged by the civil authorities, or to report cases beyond his powers to his superiors; to arrange that, in addition to the usual military precautions, proper measures are taken to prevent theft and the irregular sale of liquor; and to act generally as the medium of communication between the Officer Commanding and the subordinate civil officials and inhabitants. The Officer Commanding will not interfere with or exercise any authority over the officer deputed in the performance of his duties, but will report any neglect or intention on his part to the District Officer concerned. He is responsible for damage to Government or private property whether by troops, followers or hired transport personnel and for the investigation and disposal of complaints by inhabitants before the camping ground is vacated by the troops.
