Section 362(a) in Police Regulations, Bengal , 1943
(a)Dafadars and chaukidars, commonly known as the rural police, are appointed under the Village Chaukidari Act, 1870 (Bengal Act VI of 1870), or the Bengal Village Self-Government Act, 1919 (Bengal Act V of 1919). They are subject to the provisions of these Acts and to the rules contained in the Chaukidari Manual or the Union Board Manual, Volumes I and II. Every police officer of or above the rank of Assistant Sub-Inspector is expected to be acquainted with the rules in those volumes, which are binding on the police. The regulations in this chapter are explanatory or advisory and do not override these Manual and Acts.
