Section 30 in The Chota Nagpur Rural Police Act, 1914
30. [ Power to appoint and dismiss village Policeman or road-patrol. [Sections 30, 31 and 32 are in force in this form in areas in which the provisions of part III of the Bihar and Orissa Village Administration Act, 1922 are not in force.]
- [The [State] Government may appoint and may dismiss for misconduct or neglect of duty, any village-policeman or road-patrol].
