367. Employment of rural police outside their beats.
(a)Union boards have been instructed to order their chaukidars never to leave their beats at night except with the permission of the president or, in urgent cases, under the direct orders of a police officer. The boards are also instructed to direct their chaukidars to perform such patrol duties at night for the security of the life and property of the residents of the union. Police officers should, therefore, avoid taking a chaukidar away from his union as far as possible, and never without consulting the president except in matters of great urgency. When the matter is so urgent that there is no time to consult the president, the police officer shall inform the president of his action as soon as possible. When for the purpose of the better controlling of a crime centre it is desirous to concentrate chaukidars over a wider area than their own union, it should be possible for the officer-in-charge of a police-station by tactful explanation to satisfy the members of the union boards concerned that it is in the interests of their residents that this should be done.(b)Chaukidars and dafadars may be employed in guarding the railway line when Royalty, the Viceroy or the Governor are travelling, provided the officer employing them sends due information to the president of the union board or the president, panchayat, as the case may be. (See rule 45 of the Union Board Manual, Volume II.)
