(1)The Magistrate of the district may appoint within his jurisdiction persons having the prescribed qualifications to be Grama Rakshis.(2)The manner of appointment, pay, allowances and other conditions of service of the Grama Rakshis shall be such as may be prescribed.(3)The Magistrate of the district may, with the approval of the Revenue Divisional Commissioner, delegate his powers under Sub-section (1) to the Superintendent of Police of the district or to any Sub-Divisional Officer within the district to be exercised within their respective jurisdictions.
