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State of Uttarakhand - Section

Section 57 in The Uttarakhand Police Act, 2007

57. Village Guard to be Honorary Worker.—

(1)Village Guard shall be an honorary worker and shall be deemed to be a Public Servant, as defined in the Indian Penal Code, 1860 (Act No. 45 of 1860).
(2)He may be paid such honorarium and pocket expenses, as determined by the State Government from time to time.