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State of Bihar - Section

Section 34 in Bihar Chaukidari Manual

34.

Under Section 3A of the Act, the District Magistrate, with the sanction of the Commissioner and by an Order, in writing, may delegate his power of appointment of chaukidars and, if unable to exercise them personally he shall ordinarily do so to the Deputy Magistrate in charge of the department in the Sadar Sub-Division and to Sub-Divisional Officers within their respective jurisdictions.