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State of Bihar - Section

Section 33 in The Bihar Panchayat Raj Act, 2006

33. Organisation of Gram Raksha Dal.

- For general watch and ward and for meeting emergent events like fire, flood, breach of embankment, collapse of bridge, outbreak of epidemic, to encounter burglary or dacoity etc. or in order to perform such other duties that may be imposed by the Government from time to time and for maintenance of public peace and order, a Gram Raksha Dal shall be organised under a Dalpati, appointed in the prescribed manner, for every Gram Panchayat and all able-bodied persons of a village between the ages of 18 and 30 years shall be members of the said Dal. The Government may make Rules for the organisation, duty and utilisation of Gram Raksha Dal.