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State of Rajasthan - Section

Section 49 in The Rajasthan Police Act, 2007

49. Tenure of village guards.

- A person enlisted as a village guard will have a tenure of three years. The tenure shall not be extended or renewed:Provided that a village guard shall be removed from the assignment at any time during the currency of his enlistment, if he incurs any of the ineligibilities specified in sub-section (4) of section 48 or found negligent in discharge of his duties and responsibilities as village guard.