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State of Rajasthan - Section

Section 53 in The Rajasthan Police Act, 2007

53. Village guard to be an honorary worker.

(1)A village guard shall be an honorary worker and shall be deemed to be a Public Servant within the meaning of the Section 21 of the Indian Penal Code, 1860 (Act No. 45 of 1860).
(2)A village guard may be paid such honorarium and out of pocket expenses as may be determined by the State Government.