21. Provision in case of absence, sudden illness, etc. of Police-patel.
- In case of the Police patel being unable to attend to his duty, owing to urgent absence from the village, sudden illness or other cause, he shall place a competent kinsman, or failing a competent kinsman some other competent person in charge of his office making an immediate report to [the Executive Magistrate] [The words 'except those which involve the trial and punishment of offences' were deleted by Bombay 28 of 1949, section 3.] to whom he is immediately subordinate and the person so placed in charge shall, until the receipt of instructions to the contrary, continue to act for the Police-patel in all his duties [**] [Section 23 was inserted by Bombay 17 of 1945, section 9, Schedule E. read with Bombay 52 of 1947, section 2, proviso.].
