Section 5 in The Maharashtra Village Police Act, 1967
5. Appointment, remuneration and other conditions of service of Police-patils.
(1)The State Government shall appoint one or more Police-patils for a village or group of villages.(2)The village police in each village shall be under the charges of the Police-patil, and where there are more than one, under the charge of such Police-patil as the State Government may direct.(3)The recruitment, remuneration and other conditions of service of Police- patils shall be such as may, from time to time, be determined by the State Government by general or special order.(4)The powers of the State Government under sub-sections (1) and (2) may be exercised also by the District Magistrate:Provided that, the number of Police Patils appointed by the State Government for any village or group of villages shall not be exceeded, without the previous sanction of the State Government.
