Section 51(1) in The West Bengal Panchayat Act, 1957
(1)For general watch and ward, prevention of crime, protection of life and property and discharging all functions relevant thereto as hereinafter provided within the local limits of the jurisdiction of an Anchal Panchayat, every Anchal Panchayat shall, unless otherwise directed or other provision is made by the State Government, maintain under its control such number of dafadars and chowkidars as the State Government may by general or special order determine.
