The Police Officers shall, subject to the provisions of this Act, perform the following functions, namely:-(a)to enforce the law impartially;(b)to protect the life, liberty, property, human rights and dignity of all persons in accordance with the law;(c)to protect the internal security of the nation and act vigilantly against extremist activities, communal violence, insurgency, etc;(d)to promote and protect arrangements ensuring public security and maintain public peace;(e)to protect the public from danger and nuisance;(f)to protect all public properties including roads, railways, bridges, vital installations and establishments;(g)to prevent and reduce crimes exercising lawful powers to the maximum extent;(h)to take action to bring the offenders to the due process of law by lawfully investigating crimes;(i)to control and regulate traffic at all public places where there is movement of people and goods;(j)to strive to prevent and resolve disputes and conflicts which may result in crimes;(k)to provide all reasonable help to persons affected by natural or manmade disaster, calamity or accident;(l)to collect, examine and, if necessary, to disseminate information in support of all activities of the police and in the maintenance of security of the State;(m)to ensure the protection and security of all persons in custody in accordance with law;(n)to obey and execute lawfully all lawful commands of competent authorities and official superiors;(o)to uphold and maintain the standards of internal discipline;(p)to instill a sense of security among people in general;(q)to take charge of and ensure the security of persons, especially women and children found helpless and without support in any public place or street;(r)to discharge any duties imposed by any law for the time being in force;(s)to discharge such other functions as may be lawfully assigned to them by the Government, from time to time.
