(1)The primary duty for the role and functions of the Police under this Act shall, unless specified otherwise, be with the Police of the District concerned headed by the District Superintendent of Police:Provided that the State Government may by general order create or designate special units at the State, District or Police Station level for investigation, traffic, Intelligence, Law and Order etc. and in such a case the responsibility for the discharge of the function shall be with such Unit.(2)It shall be the duty of every Police officer posted to a State Unit or the District Police and any unit therein, to discharge the role and functions assigned, to the best of his ability by the proper exercise of the powers conferred upon him under this Act or any other law for the time being in force.(3)Subject to the general or specific orders that may be made by the State Government in this behalf, the Director General of Police or the DistrictSuperintendent of Police may, on being satisfied about the necessity for so doing, depute requisite number of Police personnel for the protection of a person or his property or for the organization of an event or for execution of any work authorized by a competent authority, for such time as may be deemed feasible and proper:Provided that deputation of Police personnel for such purposes may be at the cost of the applicant or the protectee or the organizers of the event payable at the rates and in the manner as may be prescribed by the State Government.
