71. Enlistment of Village Guard and Selection Criteria.
The State Government may by notification provide for the establishment of a Village Guard for a village or cluster of villages to be enlisted by the District Superintendent of Police from amongst able-bodied persons of either gender, between the age of 21 and 60 years and with unimpeachable character and antecedents who are permanent residents of that village, possessing the ability to read and write in the local language, who have not been convicted by a Court of law or have not had charges framed against them by a Court of law in a criminal case, or dismissed, removed, discharged or compulsorily retired from any employment on grounds of corruption, moral turpitude or misconduct, and who are not active members of any political party, or organization allied to a political party or a militant outfit.
