10. Power to remove members. - It shall be lawful for the [District Magistrate] by an order in writing signed by him, to remove or discharge any member of a panchayat.
[11. Number of chaukidars to be determined by the District Magistrate. - The District Magistrate shall determine the number of chaukidars to be employed in a village :Provided that, [* * *], there shall not be more than one chaukidar for over sixty houses.][12. The District Magistrate to determine salaries of chaukidars. - The salaries of chaukidars appointed shall be determined by the District Magistrate:Provided that such salaries shall not be less than two nor more than six rupees per mensem.][13. Salaries to be provided by assessment. - The panchayat shall impose an assessment yearly in each village equal to the amount required for the pay and equipment of the chaukidars, together with fifteen percent, above such amount, in order to provide for payment of the expenses of collection and losses from the non-realization of the rate from defaulters.][14. Persons liable to assessment. - All owners or occupiers of houses in any village, and any person who has within such village a cutchery for collecting rents, shall be liable to assessment for the purpose of this Act.]
