29. Rules governing appointment and removal of substitutes.
- (i) [ - ] [Omitted vide GSR 58/PA/17/87/Sections 17 and 28/Amd. (II)/80 dated 11th July, 1980.](ii)In making [-] [See GSR 58/PA/17/87/Sections 17 and 28/Amd (II)/80 dated 11th July, 1980.] substitute appointments under rule 27, the Collector shall consult the substantive holder of the office when he is capable of expressing his wishes in the matter. Any resident land-owner in the estate or circle, as the case may be, or any resident tenant in cases falling under rule 14(ii) shall be eligible for appointment as a substitute under this sub-section.(iii)In judging the fitness of a person for appointment as a substitute under this rule, regard shall be had to the property which he will inherit from the person he is intended to represent, in like manner as if he had already inherited it.(iv)A substitute may be removed at any time by the Collector either on his own motion, or [-] [See GSR 58/PA/17/87/Sections 17 and 28/Amd (II)/80 dated 11th July, 1980.] at the request of the person for whom the substitute is acting, for any reason which would justify the removal of the substantive holder of the office or for any other reason which the Collector thinks sufficient.
