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State of Bihar - Section

Section 117 in Bihar Chaukidari Manual

117.

Finally, the Presiding Officer shall record a note showing the following particulars:-Name of thana.Date of pay parade.Name of Presiding Officer.Number of chaukidars on the roll.Number of chaukidars paid in full.Number of chaukidars not paid.Number of chaukidars absent.Details of chaukidars absent.Details of mutations in the names of chaukidars as registered. He shall also prepare-
(i)a treasury challan, in triplicate, for the sum total of the fines realised, upon which shall be endorsed the details of the realisation made;
(ii)a list of fines not recovered with brief explanations;
(iii)(in the case of a district in which the arrear pay of chaukidars is despatched by Money Order) a statement of the pay of absentee chaukidars sent to headquarters;
(iv)details of all rewards distributed;
(v)details of all chaukidars still unpaid for preceding quarter; and
(vi)on the dates due for the collection of the cost of equipment (vide Rules 108 and 209) a treasury challan, in triplicate for the sums paid by panchayats.