(i)A headman shall be dismissed when -(a)he is sentenced to imprisonment for one year or upwards or to any heavier sentence; or(b)in an estate owned altogether or chiefly by Government he ceases to possess the interest which led to his appointment; or(c)in any other estate he ceases to be a land-owner in the estate or sub-division of the estate in respect of which he holds office; or(d)he has mortgaged his holding and has delivered possession to the mortgagee; but in special cases the Collector may, with the Commissioner's sanction, retain him in his office under such circumstances, if he can furnish adequate security for the payment of the revenue he has to collect and for the due discharge of his duties; or(e)his holding has been transferred under section 71 of the Land Revenue Act, or the assessment thereof has been annulled under section 73 of the same Act.(iii)A headman may be dismissed when: -(a)criminal proceedings which have been taken against him show that he is unfit to be entrusted any longer with the duties of his office; or(b)he is seriously embarrassed by debt, or if his unencumbered holding is so small so as to disqualify him in the Collector's opinion for the responsibilities attached to the office of headman; or(c)owing to age or physical or mental incapacity, or absence from the estate, he is unable to discharge the duties Of his office; or(d)there is reason to believe that he has taken part in or concealed illicit distillation, or the smuggling of cocaine, opium or charas; or(e)he takes part in any unconstitutional agitation against the Government or fails to give his active support to the Government in the maintenance of law and order; or(f)he neglects to discharge his duties, or is otherwise shown to be incompetent; or(g)the estate or sub-division thereof, in respect of which he holds office, or his own holding is attached either for an of land-revenue or by order of any Court.
