- Every village police officer shall-(a)reciprocally communicate all information regarding any offences committed or any gang of robbers or strangers of suspicious appearance having entered or taken refuge in the village ;(b)report promptly to the nearest Executive Magistrate having jurisdiction over the village and to the police officer in-charge of the nearest police station,-(i)the matters specified in clause (a), Administration of village police. Duties of village police officer. Appointment of village police and its head. [Act No.31 of 1974] 3(ii)all offences committed in the village, and(iii)all matters connected with public peace and tranquility;(c)afford such assistance and facility as may be necessary or required by any police officer in the discharge of his duty;(d)obey and execute all lawful orders issued to him by the concerned Executive Magistrate or the Police Officer;(e)prevent, to the best of his ability, the commission of any offence or public nuisance within the limits of the village; and(f)take measures consistent with law to bring offenders to justice.
