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State of Jharkhand - Section

Section 188 in Bihar Chaukidari Manual

188.

Rewards shall consist of-
(i)Sums awarded in cash.
Such rewards should be given in lump sums. Orders permitting continuing payments, e.g.of Re. 1 per mensem out of the Reward Fund, are open to objection.
(ii)A good conduct chevron of red Sabi (to be worn upon the left forearm). Such a stripe shall be awarded after three money rewards for good service have been earned.
For each year such a stripe is kept with a clear character sheet, the holder shall be entitled to a cash reward which should range from Rs. 12 to Rs. 24 according to circumstances.No more than three such chevrons shall be awarded to a chaukidar, but the cash reward, which may be earned by such stripes, shall in no case be Rs. 24 in the case of a chaukidar and Rs. 24 in the case of dafadar, even if more than one stripe, is worn.
(iii)An oblong silver badge, to be granted in special cases to a chaukidar who at his personal risk, or with considerable effort-
(a)arrests a murderer, dacoit, robber, professional thief or incendiary or a person who has committed culpable homicide or caused grievous hurt;
(b)prevents, or intervenes with the purpose of preventing, the commission of murder, dacoity, or riot.
The grant of such a badge shall entitle the holder to a cash reward of Rs. 18 for each year for which it is held with a clear sheet.The grant of medals to chaukidars is forbidden,
(iv)Gratuities on retirement.