41. Control of chaukidars by panchayat. - The panchayat shall exercise a general control over the chaukidars, and every member of such panchayat who may know or be informed of the commission within the village of any offence specified in Schedule B of this Act shall forthwith cause the same to be reported by the chaukidar to the officer in charge of the police-station within limit of which the village may be situate, and, on failure of the chaukidar, such member shall himself report the same [or cause the same to be reported] to such officer.
[42. Fines and penalties to be credited to District Chaukidari Reward Fund. - All fines and penalties levied under this Act shall be credited to a District Chaukidari Reward Fund, the control over which shall rest with the District Magistrate.][43. Mode of paying chaukidars. - Every chaukidar shall receive, quarter by quarter, the full amount of his salary from such officer [as the [State] Government may, by rules made under this Act, prescribe or direct.][44. Panchayat to pay or remit quarterly amount for payment of chaukidars, etc. - Within thirty days after the end of each quarter, every panchayat shall pay or remit to such officer or person [as the [State] Government may prescribe or direct] under the last foregoing section a sum equal to the pay of the chaukidar for the quarter, or any smaller amount which may stand to the credit of the chaukidari fund for the village.]
