To every Union there shall be appointed one or more dafadars who shall supervise the work of the chaukidars serving in the Union.The rate of pay of dafadars shall be Rs. 6. Provided that if the number of chaukidars in a Union be not less than 18, the Magistrate (either the District Magistrate or the Sub-Divisional Officer as the case may be) may in his discretion appoint an extra dafadar. Ordinarily, however, when the number of such chaukidars, including the dafadar, exceeds16, steps should be taken, if possible, to divide the Union into two.
