Under Sections 11 and 12 of the Act, the District Magistrate shall determine the number of chaukidars to be employed in a village and the salaries to be paid to them within the month's limits of Rs. 2 and Rs. 6 provided that, without the sanction of the Commissioner, there shall not be more than one chaukidar for every 60 houses. It is important to note that this calculation is upon the whole village under the Act, i.e. the whole Union.
