(1)Provided that when any village is in the opinion of Deputy Commissioner too small to make good the pay of one village watchmen, it may, for the purpose of these rules, be united to some neighbouring village or villages and for the villages so united one or more village watchmen shall be appointed, and their [honorarium] [Substituted for the word 'remuneration' vide Haryana Government Notification No. G.S.R. 31/P.A.4/1872/S-39/K/97 dated 8.5.1997.] shall be contributed rateably by such villages in proportion to their jammas;
