- (i) Where a [-] [ The words 'Zaildars, Inamdars' vide GSR 12 30.1.1965.], headman or Chief Headmen commits a breach of or neglects the duties imposed on him by these rules or by any other law for the time being in force, the Collector may by order direct -(a)that the emoluments of his office be withheld and forfeited to Government for a term not exceeding one year ; or(b)that he be suspended from office for a term not exceeding one year.(ii)In a case of suspension, a substitute shall or shall not be appointed as in the circumstances of the case the Collector shall deem necessary.
