(1)Each village or group of villages in a Police District shall have one Village Guard, enlisted by the Superintendent of Police for such tenure, as prescribed in accordance with the rules, prescribed in this behalf.(2)A person of sound health, in the age group of 30 to 60 years, residing in the village or the group of villages concerned, shall be eligible for enlistment as Village Guard, in the order of preference laid down below—(a)Ex- Serviceman/ Para military personnel;(b)Home Guard volunteers /Pranteya Rakshak Dal (P.R.D.);(c)A sports person, who has represented a District at the State level; and(d)Any other person.(3)No person having any of the disqualifications laid down below, shall be enlisted, if—(a)He has been convicted for an offence involving moral turpitude;(b)A case involving a criminal charge, is either under trial or is under investigation against him.(4)The tenure of a person, enlisted as village Guard, shall be 3 years. That tenure may be extended or renewed by the District Superintendent of Police:Provided that a village Guard, during the tenure of his enlistment, may be removed from his guardship, if he incurs any of the disqualifications, specified in sub-section (3) or if he is found neglecting his duties and responsibilities as a village Guard.
