(1)The District Superintendent of Police may, in the manner prescribed, enlist a person to function as a village guard for a village or group of villages in a Police District under his charge.(2)Able-bodied persons not below the age of 30 years and above the age of fifty-five years at the time of such enlistment and residing in a village, or in the case of a group of villages in a village of that group, may be enlisted as village guards.(3)The District Superintendent of Police shall observe the following order of preference in the process of enlistment, namely:-(a)an employee of the State Government, subject to the prior approval of his Head of Office for such enlistment;(b)an employee of a local body, or any other institution owned or controlled substantially by the Central or State Government subject to the prior approval of his head of Office for such enlistment.(c)Home Guard volunteer;(d)Ex-servicemen.(4)A person shall not be enlisted as a village guard, if-(a)he has been convicted for an offence involving moral turpitude;(b)a criminal case has been registered and is pending against him;(c)he is member of a political party or its affiliate; or(d)he does not possess such educational qualifications as may be prescribed.
