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State of Bihar - Section

Section 173 in Bihar Chaukidari Manual

173.

All reports against chaukidars received from the Police shall be in Form G. The thana officer after filling in the report and the counterfoil, shall send the report to the District Superintendent of Police. No chaukidar shall be dismissed without being given an opportunity of representing his case before the Sub-Divisional Officer or District Superintendent of Police, as the case may be.