Section 3(ii) in The Chota Nagpur Rural Police Act, 1914
(ii)the Deputy Commissioner may, and, on the application of two-thirds of adult inhabitants of any village, shall appoint in place of the unit-tahsildar a 'panchayat' consisting of not less than three or more than five persons; and such 'panchayat' shall as far as such village is concerned perform the duties of a Unit-tahsildar under this Act].
