(i)Where a headman or chief headman commits breach of or neglects the duties imposed on him by these rules or by any other law for the time being in force, the Collector may by order direct-(a)that the emoluments of his office be withheld and forfeited to Government for a term not exceeding one year; or(b)that he be suspended from office for a term not exceeding one year.(ii)In a case of suspension, a substitute shall or shall not be appointed, as in the circumstances of the case, the Collector shal1 deem necessary.
