(4)if he may reasonably be supposed to be under the influence of the dismissed headman or his family to an undesirable extent.Note: - If a dismissed headman's heir is considered fit to succeed, regard shall be had to the property which he will inherit, in like manner as if he had already inherited it.(c)The Collector may also refuse to appoint person claiming as an heir on any ground which would necessitate or justify the dismissal of person from the office of the headman.(d)A female is not ordinarily eligible for the office, but may be appointed when she is the sole owner of the estate for which the appointment has to be made, or, for special reasons, in other cases.(iii)Failing the appointment of an heir/a successor to the office shall be appointed in the manner and with regard to the considerations, described in rule 15.(iv)Election shall not in any case be resorted to as an aid in making appointments under this rule and rule 14.
