Notwithstanding anything to the contrary contained elsewhere in these rules, where twenty families from a particular revenue estate are NRIs as determined by the Department of NRIs Affairs from time to time, there shall be appointed one additional honorary headman from amongst the NRIs without any remuneration, 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;(c)being resident of concerned NRI village and nominee member as opted by the NRIs Sabha in Punjab.Preference would however be given to ex-NRIs who reside in India for a period of more than nine months in a particular calendar year.Explanation. - NRI shall have the same meaning as defined in the Punjab Security of Land Tenure Act, 1953 and shall also include the Persons born abroad after attaining the age of majority but would be limited to four generations of the NRI concerned.(ii)He shall perform the following duties :-(1)all duties prescribed in rule 20 of these rules except those prescribed in clauses (i) to (iv) thereof;(2)authenticate the pedigree table of NRI's alongwith their addresses abroad;(3)assist the Patwari in preparation, maintenance and up-dation of record of rights including the harvest inspection in respect of NRI rightholders;(4)[ any other duty assigned by the State Government by a special order.] [Rule 19-C added by Punjab Notification No. G.S.R. 11/P.A. 17/1887/Sections 17 and 28/Amd. (18)/2004. dated 5.2.2004.]
