Section 4(2) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(2)The duties of public servant referred to in sub-section (1) shall include––(a)to read out to an informant the information given orally, and reduced to writing by the officer in charge of the police station, before taking the signature of the informant;(b)to register a complaint or a First Information Report under this Act and other relevant provisions and to register it under appropriate sections of this Act;(c)to furnish a copy of the information so recorded forthwith to the informant;(d)to record the statement of the victims or witnesses;(e)to conduct the investigation and file charge sheet in the Special Court or the Exclusive Special Court within a period of sixty days, and to explain the delay if any, in writing;(f)to correctly prepare, frame and translate any document or electronic record;(g)to perform any other duty specified in this Act or the rules made thereunder:Provided that the charges in this regard against the public servant shall be booked on the recommendation of an administrative enquiry.
