Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 22 in Bihar Chaukidari Manual

22.

On the occurrence of a vacancy in the post of dafadar, the local thana shall at once report the fact to the office of the District Magistrate or the Sub-Divisional Officer, as the case may be.Such vacancies shall also be reported by the panchayat concerned direct to the office of the District Magistrate or the Sub-Divisional Officer, as the case may be, and they shall at the same time forward a nomination of a successor to the post of dafadar, furnishing the following information:-
(a)Name of nominee.
(b)Father's name.
(c)Caste.
(d)Age.
(e)Physical condition.
(f)Residence.
(g)Is the nominee related to the late dafadar?
(h)Is his character good?
(i)Are any of his relation bad characters? If so, details.
(j)Can he read and write (more than his name only)?
(k)Thumb prints of nominee.