132. Village Police in village to be under charge of Police Patel.
(1)Subject to such rules which may be made by the Government in this behalf, the village police in each village shall be appointed by the District Magistrate and shall be under the charge of such person as the District Magistrate shall appoint in writing as the Police Patel.(2)In any village or place, where the duties cannot be efficiently performed by one police patel, the District Magistrate may appoint one or more additional Police Patels and place them in charge of different divisions into which the village or place may be divided for police purposes.(3)The District Magistrate may also appoint a Police Patel for more than one village.
