Every willage watchman will receive a remunaration in cash at the rate of [five hundred rupees] [Substituted vide Haryana Government Notification No. G.S.R. 31/P.A.4/1872/S-39/K/97 dated 8.5.1997.] per mensum. An extra remunaration to be fixed by Deputy Commissioner not exceeding rupees [five hundred] [Substituted vide Haryana Government Notification No. G.S.R. 31/P.A.4/1872/S-39/K/97 dated 8.5.1997.] shall be paid to each daffadar.(2)Remunaration payable to village watchman under subrule (1) shall be paid every month by the tehsildar through Treasury.[34. Provided that, with the sanction of the Commissioner, the Deputy Commissioner may enhance the [honorarium] [Punjab Government Notification No. 405, dated the 6th April, 1898.] of any village watchman upto a maximum of [Rupees twenty] per mensem in cash or its equivalent in grains:]Provided also that whenever the [honorarium] [Substituted for the word 'remuneration' vide Haryana Government Notification No. G.S.R. 31/P.A.4/1872/S-39/K/97 dated 8.5.1997.] has been fixed in whole or in part in cash, whether at the time of settlement or otherwise, it shall, at any time, be competent to the village community and the village watchman by mutual agreement, subject to the approval of the Deputy Commissioner to commute such cash honorarium into honorarium in grain; but where such commutation has taken place, the Deputy Commissioner may, for any sufficient reason, direct that honorarium in cash shall be reverted to.[35. The Development and Panchayats Department will ensure that the payments are made to chaukidars by the 7th of every month in the presence of Lambardar and one Harijan Panch. The Sarpanch will submit a report accordingly to the concerned Block Development and Panchayats Officer by 10th day of the month alongwith the signature/thumb impressions of the Chaukidars. The payment of honorarium as well as uniform allowance will be made to the chaukidar by the village panchayats which will be given grant by the Government for the purpose.] [Substituted vide Haryana Government Notification No. G.S.R.31/P.A.4/1872/S.39/K/97 dated 8.5.1997.]
