Section 54 in Maharashtra Hereditary Offices Act, 1874
54. [Term of appointment of deputy. - When the Collector appoints a deputy, it shall be for a term not exceeding five years.
When a watandar entitled to officiate appoints a deputy, it shall be for a term not less than five years or for life. The term of appointment of a deputy shall cease and determine on the right of his principal ceasing, or on the death of his principal, and any appointment of a deputy on behalf of a representative watandar under the age of eighteen years shall terminate on the attainment by such representative watandar of that age.] [As to local repeal of sections 51 to 55, see Bombay 6 of 1887.]
