If any chaukidar is absent, although his pay is forthcoming, the Presiding Officer shall deposit the pay, less fines (if any), with the thana Officer for subsequent disbursement by him, unless the system is in force in the district of despatching the arrear pay of chaukidars to them by Money Order (vide Rule 122) in which case the amount shall be sent to headquarters by the thana Officer and deposited with the Magistrate's cashier for remittance to the chaukidar by Money Order.
