(1)Grama Rakshi-(a)shall not be eligible to be retained in the Grama Rakshi force after he attains the age of sixty years;(b)on actual appointment he remains on probation for one year, after which period if his work and conduct are found satisfactory he may be appointed permanently to his post;(c)shall be liable to be discharged at any time during his period of probation without assigning any reasons and without giving previous notice to him;(d)shall be liable to be discharged, if he changes his residence from the Beat for which he is appointed, if at any time during the tenure of his appointment found physically unfit to perform the duties of a Grama Rakshi, or if he is convicted or reasonably suspected to be concerned in any offence;(e)shall not be entitled to any leave;(f)shall not remain absent from duty or from his Beat without obtaining previous permission of the officer-in-charge of the police-station; provided that if for any reason he is unable temporarily to perform his duties or remains absent from the Beat with permission of the Officer-in-charge of the police-station, he shall give a suitable substitute duly approved by the officer-in-charge of the police-station to perform his duties. Absence from duty on private grounds shall in no case, exceed a fortnight and in very special circumstances, one month. The officer-in-charge of a police-station may permit absence on private grounds for a fortnight with a substitute promptly keeping the sub-divisional Police-officer informed. Absence from duty for a period exceeding a fortnight will require the permission of the [Sub-Divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] The officer-in-charge may similarly permit absence on medical grounds up to a fortnight with a substitute. For periods exceeding a fortnight the orders of the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] should be taken. Absence on private grounds exceeding a period of one month shall automatically entail discharge from service;(g)not be entitled to relinquish his post by resignation or otherwise without giving to the [Superintendent of Police of the District] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] a notice in writing for a period of not less than two months and without surrendering his appointment certificate, uniform and all the records, registers and documents that they may be with him or maintained by him as a Grama Rakshi;(h)not divulge any secrets or allow access to any person to any of his official records, registers or documents without the permission in writing of the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.],(2)A Grama Rakshi may be placed under suspension for failure in duty or disobedience of orders or any misconduct, by the [Superintendent of Police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] or the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] if authorised by the said Superintendent, and shall be entitled to subsistence allowance during the period of his suspension as may be directed by Government and on the event of such suspension, the Superintendent of Police of the district shall appoint a suitable substitute temporarily to perform all his duties and the substitute so appointed shall receive the allowances, as prescribed for the Grama Rakshis under these rules.(3)In the event of the order of suspension against the Grama Rakshi being revoked, the order of appointment of the substitute so appointed in his place shall be deemed to have been cancelled from the date of such revocation and the Grama Rakshi shall get allowance for the period of suspension in appropriate cases.Chapter-VI Duties and Responsibilities
