Section 13 in The Chota Nagpur Rural Police Act, 1914
13. [ Payment of village-policeman. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force vide B. & O. Act 3 of 1922 are in force vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- The Superintendent of Police shall, before the fifteenth day of each month, remit to the Sub-Inspector of Police of each thana the salaries due for the last preceding month to all village-policemen appointed under this Act for villages situated within the local area of such thana; and Sub-Inspector of Police shall on the parade-day next following his receipt thereof handover to each village-policeman at thana the salary so due to him, and shall take a receipt for the same.]
