(1)Rewards should ordinarily be given for-(a)information leading to the prevention or detection of crime;(b)the seizure or recovery of stolen property;(c)the arrest of offenders or absconders;(d)personal courage shown in the arrest of dacoits, thieves or other offenders;(e)meritorious conduct, not included in the above clauses, which the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] or the [Superintendent of Police] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] considers deserving of reward;(f)watching the whereabouts of bad characters in their jurisdiction and giving useful information about their movements to the police.(2)Rewards shall consist of -(a)mention in the Service Book;(b)certificate of merit;(c)cash rewards.The [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.], the [Superintendent of police] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] of the Magistrate of the district would be competent to reward Grama Rakshis; provided that cash rewards may be made only under the orders of the Superintendent of police of the district.Executive Instructions
