(1)For general watch and ward, prevention of crime, protection of life and property and discharging all functions relevant thereto as hereinafter provided within the local limits of the jurisdiction of an Anchal Panchayat, every Anchal Panchayat shall, unless otherwise directed or other provision is made by the State Government, maintain under its control such number of dafadars and chowkidars as the State Government may by general or special order determine.(2)The number of dafadars and chowkidars to be maintained by an Anchal Panchayat and the salary to be paid to them and the nature and the cost of their equipment and all matters relating to their recruitment, conditions of service, power and duties, superannuation, discipline, punishment and dismissal shall be determined in accordance with such rules as may be prescribed.
