Omitted vide Haryana Government Notification No. G.S.R. 31/P.A.4/1872/S- 39/K/97 dated 8.5.1997.[41. The village headmen at the time of paying the first instalment of land revenue for any harvest shall deposit Chaukidara collections in the Treasury, along with the land revenue instalments and the village watchman shall get payment of his dues from the Tehsildar either personally or through money order at this own expense. If such Chaukidara collections are not deposited, the Tehsildar shall, subject to the orders of the Deputy Commissioner, take measures to enforce payment of the honorarium due, and for this purpose, the Deputy Commissioner and Tehsildar shall have the same powers respectively as they now possess for the recovery of land revenue due to Government.In any case of persistent neglect on the part of the village headman or headmen to deposit the Chaukidara collections due to the village watchman or watchmen with regularity, the Deputy Commissioner may direct that such honorarium be recovered henceforth as if it were an arrears of land revenue due to Government and be disbursed to the watchman or watchmen at such intervals as may be convenient at the Tehsil or Thana] [See Punjab Government Notification No. 14721H 60/38297, dated the 26th October, 1960.].[41A. No village watchman shall be liable to transfer from one village to another.] [See Punjab Government Notification No. 405, dated the 6th April, 1898.][42. All orders of the Deputy Commissioner in regard to the fixing of the number of village watchmen, the mode of their [honorarium] [See Punjab Government Notification No. 8306, dated the 17th March, 1920.] and the levying of the same, shall be subject to control, revision and alteration by the Commissioner to whom he is subordinate but all orders by a delegated authority shall be appealable to the Deputy Commissioner or to such authority as the Deputy Commissioner may specify.][43. Every village watchman or daffadar found guilty of any wilful misconduct in his office or of neglect of duty, such misconduct or neglect not being an offence within the meaning of the Indian Penal Code, or withdrawing from the duties of his office without permission and without having given at least two months notice of his intention to withdraw from such duties to the Deputy Commissioner, or to the officer duly authorised by him in that behalf, or offering any unnecessary personal violence to any person in his custody, or violating any of the these rules, shall, on conviction before a magistrate, be punished with fine not exceeding three months' pay or with imprisonment with or without hard labour for a period not exceeding 3 months, or with both.] [Substituted by Punjab Government Notification No. 8306, dated 17.3.1920.]
