Section 4 in The Chota Nagpur Rural Police Act, 1914
4. [ Determination of salaries of village-policemen. [Sections 3 to 22 are repealed in unions in which the provisions of Part III of the Bihar and Orissa Village Administration Act, 1922 are in force, vide B. & O. Act 3 of 1922, section 2[2] and Schedule II.]
- The Deputy Commissioner shall from time to time determine the monthly salaries of the village-policemen:Provided as follows:-(a)such salaries shall not be less than two, or [x x x] more than four, rupees 'per mensem for each village-policeman; and(b)in determining such salaries the Deputy Commissioner shall take into consideration the village of the chakran lands (if any) held by a village-policeman.]
