372. Neglectful chaukidars to be reported for punishment.
(a)Officers of police when investigating any robbery, burglary, theft or other offence shall ascertain whether the chaukidar was present at his post when the offence was perpetrated; if not, the cause of his absence, and whether there may be reason to believe that he was himself concerned in, or connived at, the commission of the crime. In the event of any neglect or suspicion of criminality attaching to a chaukidar, the officer-in-charge of a police-station shall forward a report to the Superintendent. When reporting chaukidars to the Superintendent for punishment, police officers shall clearly state the nature of offence, recording the statements of any person who may be acquainted with the particulars of the case, and taking down the defence of the chaukidars. If the chaukidar has been reported or punished on any former occasion, the fact should also be noted.A serious riot, particularly one connected with the land, seldom occurs all on a sudden without previous preparation. When, therefore, such a riot occurs as to which the chaukidar has given no previous information to the police, the chaukidar's explanation shall be taken and submitted to the Superintendent. If such riots frequently occur in any police-station without the officer-in-charge having any previous knowledge of their likelihood to arise, it may be taken as an almost certain indication that the officer is apathetic or incapable.(b)Rules in the Union Board Manual, Volume II, and the Chaukidari Manual contain instructions relating to the reporting of chaukidars' offences and the occasions for and scales of punishments.X. - Registers and Records, Reports and Returns.
