Notwithstanding anything to the contrary contained in these rules, where the population of Harijans or members of the Scheduled Castes including Christians ascertained at the last preceding census is 100 or more in an estate, there shall be appointed one additional headman from amongst the Harijans or members of the Scheduled Castes, including Christians, subject to the following conditions: -(i)In appointing the headman, regard shall be had among other matters, to -(a)services rendered to the State by himself or by his family;(b)his personal influence, character, ability and freedom from indebtedness;(ii)He shall be dismissed when he is sentenced to imprisonment for one year or upwards or to any heavier sentence.(iii)He may be dismissed when -(a)criminal proceedings which have been taken against him show that he is unfit to be entrusted any longer with the duties of his office; or(b)he is seriously embarrassed by debt; or(c)owing to age or physical or mental incapacity or absence from the estate, he is unable to discharge the duties of his office; or(d)there is reason to believe that he has taken part in or concealed illicit distillation or the smuggling of cocaine, opium or charas; or(e)he takes part in any unconstitutional agitation against the Government or fails to give his active support to the Government in the maintenance of law and order; or(f)he neglects to discharge his duties, or is otherwise shown to be incompetent.(iv)He shall perform all duties prescribed in rule 20 of these Rule except those prescribed in clauses (i) to (iv) thereof.(v)He shall not be entitled to any remuneration in the form of pachotra etc.
