- It shall be duty of every police officer to -(i)promote and preserve public order;(ii)investigate crimes and, where appropriate, to apprehend the offenders and participate in subsequent legal proceedings connected therewith;(iii)identify problems and situations that are likely to result in commission of crimes;(iv)reduce the opportunities for the commission of crimes through preventive patrol and other prescribed police measures;(v)aid and co-operate with other relevant agencies in implementing the prescribed measures for prevention of crimes;(vi)aid individuals who are in danger of physical harm;(vii)create and maintain a feeling of security in the community;(viii)facilitate orderly movement of people and vehicles;(ix)counsel and endeavour to resolve contentious issues and promote amity;(x)provide necessary services as enjoined under law and afford relief to people in distress situations;(xi)collect intelligence relating to matters affecting public peace and crimes in general including social and economic offences, national integrity and security;(xii)perform such other duties as may be enjoined on them by any law for the time being in force;(xiii)promptly serve every summons and obey and execute every warrant or other order lawfully issued to him by the competent authority and to comply with all lawful commands of his superiors;(xiv)to the best of his ability, obtain intelligence concerning the commission of congizable offences or designs to commit such offences and to lay such information and to take such other steps consistent with law and with the orders of his superiors as shall be best calculated to bring offenders to justice and to prevent the commission of cognizable and, within his view, of non-cognizable offences;(xv)to aid any other police officer when called upon by such other police officer or in case of need in discharge of the duty of such other police officer, in such ways as would be lawful and reasonable on the part of the officer aided;(xvi)take prompt measures to procure necessary help for any person, under arrest or in custody, who is wounded or sick and, whilst guarding or conducting any such person, to have due regard to his condition;(xvii)aid and co-operate with other agencies for the prevention of all offences and all wanton destruction of public property by violence, vandalism, fire and accidents;(xviii)prevent such conduct in public places as would prove to be dangerous for the persons indulging in such acts like, overloading of vehicle or driving dangerously and recklessly;(xix)refrain from causing needless inconvenience to the members of the public in the discharge of his duties;(xx)while taking a person into custody, ensure that he is not denied his rights and privileges and, in particular, to ensure that an arrested person in custody is able to inform a person of his choice the fact of his detention;(xxi)show, by personal conduct, that it is in the general interest of society to abide by the law in operation; and(xxii)aid and rescue public authorities in due discharge of their duties and responsibilities during war, peace and natural calamities or otherwise.
