Section 99 in Kerala District Administration Act, 1979
99. Duties of Police Officers.
- It shall be the duty of every police officer,-(a)to communicate without delay to the appropriate officer of the district council any information which he receives of the design to commit, or of the commission of any offence under this Act or any rule or bye-law made under it; and(b)to assist the President the Secretary or any person acting under the orders of the district council 'remanding his aid for the lawful exercise of any power vesting in the President or the Secretary or such person under this Act or any rule or bye-law made thereunder, or for the performance of any function entrusted to any of them.
