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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Bihar - Subsection

Section 122(b) in Bihar Chaukidari Manual

(b)If the system of the despatch of the arrear pay to chaukidars by Money order has been sanctioned in the district, bring the amount of the warrant plus the Money Order commission payable (which shall be realised from the panchayat), plus the amount of court fees leviable on the warrant, to headquarters, whence the pay due shall be despatched to the chaukidars concerned, after the deduction of any fines due from them which shall at once be credited to the Chaukidar Reward Fund.