Section 26(1) in The Orissa Grama Rakshi Rules, 1969
(1)Rewards should ordinarily be given for-(a)information leading to the prevention or detection of crime;(b)the seizure or recovery of stolen property;(c)the arrest of offenders or absconders;(d)personal courage shown in the arrest of dacoits, thieves or other offenders;(e)meritorious conduct, not included in the above clauses, which the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] or the [Superintendent of Police] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] considers deserving of reward;(f)watching the whereabouts of bad characters in their jurisdiction and giving useful information about their movements to the police.
