- It shall be the duty of each officer(a)To conduct in a dignified and polite manner while dealing with the member of the public, especially senior citizen, women and children.(b)To guide and assist member of the public, especially senior citizen, women, children, poor people and destitute, physically and mentally challenged people, who find themselves helpless or otherwise require assistance and protection.(c)To provide all possible assistance to victims of offences and road accidents and ensure that they get immediate medical assistance without any medico-legal formalities and to assist them in their compensation and other legal claim.(d)To ensure that the conduct of police are in a fair manner and in accordance with the principles of human rights while taking special care of the security of minorities along with weaker sections in all circumstances especially during clash between various communities, classes, castes and political parties.(e)To prevent torture of women and children from indecent and objectionable behaviour, lewd remarks or sufferings along with torture in public places and public transport.(f)To provide all possible assistance to members of the public, especially women, children and poor and the destitute, against any offence or exploitation by any person or organised group.(g)To provide legally prescribed food and shelter to each person placed in custody and to provide information of provision of legal assistance schemes being made available to all such persons and also give intimation to the concerned authorities in this regard.(h)To follow and discharge any other responsibilities and duties determined by the government from time to time.
