The person so nominated shall, after due enquiry into his age, character and ability, be appointed or rejected at discretion by such Deputy Commissioner, or by some officer authorised by him in that behalf.[9. In default of such nomination within the said 15 days, the Deputy Commissioner or the officer duly authorised by him in that behalf, shall appoint such person as the thinks fit.] [Rules 9, 10 and 11 See Punjab Government Notification No. 8036, dated the 17th March, 1920.]
