Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Bihar - Section

Section 41 in Bihar Chaukidari Manual

41.

Chaukidars must be of good character and good physique, and if possible, already permanent residents within their beats. Any one appointed a chaukidar, if not already a permanent resident of his beat must take up such permanent residence within a reasonable time after his appointment. Preference shall be given to local candidate and attention should be paid to hereditary claims.