Section 11 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
11. The Deputy Commissioner, or the officer duly authorised by him in that behalf, may dismiss any village watchman or daffadar for any misconduct or neglect of duty [or physical unfitness for the performance of his duties] [Added,-vide Punjab Government Notification No.5105-JL-56/75399, dated the 10th October, 1956.]
