Section 7(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(2)The village headman on appointment or when record - of- rights is being prepared under the Santal Parganas Settlement Regulation (Reg. 3 of 1872) may be required to pledge so much only of his own or the family holding or holdings held under the same landlord as would in the opinion of the Deputy Commissioner suffice together with the official holdings to secure the village rent for one year:Provided that ordinarily the rent of the official holding, if any plus that of the lands pledged as security shall be at least ten per centum of the total village rent payable by the village headman:Provided further that at every appointment of a new village head-man, the consent of co-sharers, if any, shall be taken in writing before the family holding is pledged as security for village rent. The co-sharers shall have the right to have their shares released form security , at any time after the first five years, but all arrears of village rent must be paid up in full before any share is so released.
