1165. Payment of expenses of dafadars and chaukidars on public duty.
(a)Diet and travelling allowance, lodging hire and lighting expenses of dafadars and chaukidars employed on duty in connection with the public service or in connection with the arrangements for guarding railway lines, roads and streets during His Excellency the Viceroy's or His Excellency the Governor's tours shall not be paid from the District Chaukidari Reward Fund but from the Provincial Police budget under the head "Contract Contingencies."(b)Chaukidars and dafadars employed on guard duty in connection with the tours of His Excellency the Viceroy or His Excellency the Governor shall be paid at the following rates:-(i)annas 8 a day diet allowance for all the days on which they are away from home ; and(ii)the actual railway fare when travelling by rail, and an allowance of annas 8 a day for road journeys if the distance travelled is over 5 miles.The payments shall be made in advance, and if this is not possible, arrangements shall be made to pay them within a week of the service. Superintendents shall exercise careful scrutiny in admitting the claims under sub-clause (i) above, so as to ensure that a larger number of days' absence than reasonable is not allowed.(c)Chaukidars and dafadars while employed on miscellaneous duties in connection with the public service should also receive the allowances at the rates specified above. Payments should be made as soon as possible, after the service has been rendered.(d)Charges on account of travelling expenses of chaukidars and others incurred on requisitions of police officers in identifying convicts shall also be borne by the Police Department from the grant under the head "Constract contingencies."
