(1)The panchayat shall, when a vacancy exists nominate a person to be a chaukidar under this Act, and the [State] Government shall if satisfied with such nomination appoint such nominee to be chaukidar.Provided that if the panchayat fail to nominate within a reasonable time a person to be a chaukidar, or the [State] [Substituted by A.L.O. for 'Provincial'.] Government is not satisfied with such nomination, the [State] [Substituted by A.L.O. for 'Provincial'.] Government shall appoint any person it thinks fit to be a chaukidar.
