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State of Bihar - Section

Section 188 in Bihar Chaukidari Manual

188.

Rewards shall consist of-
(i)Sums awarded in cash.
Such rewards should be given in lump sums. Orders permitting continuing payments, e.g. of Re. 1 per mensem out of the Reward Fund, are open to objection.
(ii)A good conduct chevron of red Sabi (to be worn upon the left forearm).
Such a stripe shall be awarded after three money rewards for good service have been earned.For each year such a stripe is kept with a clear character sheet, the holder shall be entitled to as cash reward which should range from Rs. 12 to Rs. 24 according to circumstances.No more than three such chevrons shall be awarded to a chaukidar, but the cash reward, which may be earned by such stripes, shall in no case be Rs. 24 in the case of a chaukidar and Rs. 24 in the case of dafadar, even if more than one stripe, is worn.
(iii)An oblong silver badge, to be granted in special cases to a chaukidar who at his personal risk, or with considerable effort-
(a)arrests a murderer, dacoit, robber, professional thief or incendiary or a person who has committed culpable homicide or caused grievous hurt;
(b)prevents, or intervenes with the purpose of preventing, the commission of murder, dacoity, or riot.
The grant of such a badge shall entitle the holder to a cash reward of Rs. 18 for each year for which it is held with a clear sheet. The grant of medals to chaukidars is forbidden.
(iv)Gratuities on retirement.