Upon receipt of Form G, containing an order of punishment passed by the Superintendent of Police, the office of the District Magistrate or Sub-Divisional Officer, as the case may be, shall-(1)note the punishment against the chaukidar concerned in Register II-B;(2)if the order is one of suspension or dismissal, make immediate arrangements for the appointment of substitute or a successor;(3)if the order is one of fine, note the same in Register VIII; and(4)return Form G to the thana concerned, without delay, for communication to the chaukidar who has been punished.Similar action should be taken in the case of punishment inflicted by the District Magistrate or Sub-divisional Officer direct.All entries in Registers II-B and VIII shall be attested by the Chaukidari Deputy Magistrate or Sub-Divisional Officer, as the case may be.
