(a)The rules for rewarding chaukidars will be found in the Chaukidari Manual. Police officers of all ranks shall bear in mind that without judicious rewards it is impossible to expect chaukidars to take interest in their work, or to give proper assistance to station officers. Rewards to be effective must not only be given with discrimination, but with the utmost promptitude.(b)Rewards shall ordinarily be given for-(i)Information leading to the prevention and detection of crime.(ii)Seizure of stolen property.(iii)Arrest of offenders or absconders.(iv)Personal courage shown in resisting dacoits, or in capturing thieves or other offenders.(v)Reporting the movements of bad characters and suspicious persons.(vi)Meritorious conduct, not included in the above clauses, which the District Magistrate, with the concurrence of the Commissioner, considers deserving of rewards.(c)Ordinarily, rewards to chaukidars and dafadars shall be paid from the Chaukidari Reward Fund in accordance with the principles laid down in rule 185 of the Chaukidari Manual and rule 48 of the Union Board Manual, Volume II, which are rather wider in scope than regulations 1052, 1053 and 1054. But if, in special cases, it is impossible to find from the Chaukidari Reward Fund sums sufficient to reward adequately services rendered by chaukidars and dafadars of the nature contemplated in regulations 1053 and 1054 there is no objection to their being granted rewards under those regulations.Note. - For diet and travelling allowances of dafadars and chaukidars employed on guard duty in connection with the tour of His Excellency the Viceroy or His Excellency the Governor, see regulation 1165.
