59. Duties and Responsibilities of Village Guard.—
The duties and responsibilities of a Village Guard shall be as follows, namely—(1)Reporting the occurrence of any crime or law and order situation in the village, at the earliest, to the police station and assisting the police in bringing the offenders to book;(2)Maintaining a general vigil in the village from the point of view of prevention of crime or prevention of a law and order problem and promptly informing the police station about the same;(3)Remaining alert and sensitive to any information about any suspicious act ivity, movement of suspicious persons or development of any conspiracy in the village, that is likely to lead to a crime or breach of law and order, and promptly passing on such information to the police station;(4)Assisting any citizen, in arresting or handing over to the Police Station, any person or persons under Section 43 of the Code of Criminal Procedure, 1973 along with the arms, ammunition, property or any objectionable or suspicious object, if any, seized from him, without delay. In case the arrested person is a woman, the male Village Guard shall be accompanied by a woman;(5)Security and preserving the scene of any crime, till the arrival of the police and duly ensuring that it is not disturbed by curious onlookers or anyone else;(6)Meeting the in-charge of the Police Station at such periodical intervals, as prescribed by the Superintendent of Police through a general or special order, to report on such activities and incidents in the villages, as would have a bearing on crime, law and order and other policing concerns;(7)Maintaining the prescribed records and registers;(8)Recording any public grievances or complaints in relation to policing, and liaising with the village Panchayat, on matters relating to crime and law and order in the village; and(9)Performing such other general duties, as the District Magistrate or the Superintendent of Police may direct.
