27. [ Appointment of other substitutes and their position. [Substituted by vide GSR 58/PA/17/87/Sections 17 and 28/Amd.(II/80, dated 11th July, 1980.]
- Where, by reason of old age, physical infirmity, or absence from his circle or village the headman with the permission of the Collector, or for any other good cause is unable to perform the duties of his office in person, a substitute may be appointed to discharge those duties. The substitute appointed, under this or the preceding rule, shall be deemed to be equally responsible along with the person in whose place he is appointed to the office and the duties of the office shall be performed by the substitute or the substantive holder or by both concurrently.]
