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State of Haryana - Section

Section 2nd in The Punjab Chaukidara Rules

2nd. - Two months have elapsed since he gave notice of his intention to resign to the Deputy Commissioner or to the officer duly authorised by him in that behalf.]

[14. The village watchman is the servant of the village community, and as such is bound (subject to the orders of the Deputy Commissioner) to obey the village headmen and shall not be considered as Government servant for any purpose. He is also bound to assist the police to the best of his ability in all matters connected with the prevention and detection of crime and the apprehension of offenders.] [Substituted vide Haryana Government Notification No. G.S.R.31/P.A.4/1872/S.39/K/97 dated 8.5.1997.]