4. And it is hereby enacted, that it shall be competent to the Collector or other Officer to whom the duties of an Hereditary Office are, as provided in Clause II., to be rendered, when he performance of those duties is claimed in rotation by different sharers, to require that the sharers in the wuttun shall nominate a fit and proper person from among their number, who shall hold the Office as the representative of the family either during life, or for such term, not being less in each instance than (five) 5 years, as the Collector or Controlling Officer shall determine with the sanction of the Governor in Council, and in the event of the sharers not so nominating, when required one or more of their number within a reasonable period to be fixed by the collector or Controlling Officer shall himself exercise the power of selection, subject to the approval of the Governor in Council.
