(1)In addition to The Code of Criminal Procedure, 1973, and other relevant Act, it shall be necessary for the District Magistrate to maintain coordination between the functioning of the police and the District Administration in the following matters:(a)Maintaining law and order.(b)Implementation of social security law.(c)Control of natural calamities and land reforms.(d)Situation arising as a result of any internal disturbance.(e)To ensure maintenance of supply of essential items.(f)Protection of people of lower and weaker sections.(g)Prevention of atrocities on scheduled castes/tribes(h)Protection of human right, completion of development project of the state and removal of complaint.(2)For the purpose of such coordination, the District Magistrate may call for general or special information from the Superintendent of Police and head of other departments, whenever required. The District Magistrate, considering the situation may issue proper order or issue written general instructions.(3)The District Magistrate or the Sub-Divisional Magistrate, in order to maintain law and order, to protect minorities or weaker section for the purpose of election or other purposes, may order for the deputation of sufficient number of police force. The District Magistrate shall also ensure that all the department of the district, whose assistance is required for the effective working of the police, provide full assistance to the Superintendent of Police.
