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State of Bihar - Section

Section 137 in Bihar Chaukidari Manual

137.

The President shall hold fortnightly parades of the dafadars and of all chaukidars in the Union on such dates as may be fixed by the District Magistrate, and shall question them as to the occurrences (if any) in the Union during the fortnight. He shall also question the dafadar as to the conduct of the chaukidars during the fortnight.He shall forthwith communicate to the thana (with a copy to the Magistrate or Sub-Divisional Officer, as the case may be) any information received under, any of the heads mentioned in Rule 45.If, for any reason, the President is unable to attend the parade, he may depute some other member of the panchayat to supervise it.If he has been appointed by the District Magistrate as the local Registrar of Births and Deaths in the Union, he shall receive from the chaukidars of the Union, their hathchithas showing births and deaths occurring within their respective beats, for the purpose of making necessary entries in the registers of births and deaths.