Section 3 in The Chota Nagpur Rural Police Act, 1914
3. [ Determination of units and numbers of village-policemen and appointment of Units-tahsildar's. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force, vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- The Deputy Commissioner shall determine-(a)the number of units into which his district shall be divided for the purposes of this Act,(b)the respective limits of such units, and(c)the number of village-policemen to be appointed for each village within each units:and [a unit-tahsildar shall be appointed by the [State] Government] for each unit:[Provided as follows:-(i)there shall not be more than one village-policemen for every seventy-five houses; and(ii)the Deputy Commissioner may, and, on the application of two-thirds of adult inhabitants of any village, shall appoint in place of the unit-tahsildar a 'panchayat' consisting of not less than three or more than five persons; and such 'panchayat' shall as far as such village is concerned perform the duties of a Unit-tahsildar under this Act].
