12. Co-ordination in the matters of overriding public importance.
(1)District Magistrates within their jurisdiction shall function as nodal and coordinating authorities on behalf of the State Government and provide leadership in the time of crisis likely to affect the public peace.(2)In order that these functionaries are able to discharge these functions effectively in matters of overriding public importance, the District Superintendent of Police shall keep the District Magistrate fully informed on all the matters in the district relating to the state of law and order and potential for disturbance of the public peace and shall promptly consult him on all matters of overriding public importance relating to the Police.(3)The Sub-Divisional Police Officer shall keep the Sub-Divisional Magistrate or the Executive Magistrate, as the case may be, fully informed on all the matters in the Sub-Division or other local jurisdiction relating to the state of law and order and potential for disturbance of the public peace and shall promptly consult him on all matters of overriding public importance relating to the Police.
