11. And it is hereby enacted, that if any Hereditary Officer is incapable of personally discharging the duties of his or her Officer by reason of sex, minority, mental or bodily infirmity, or manifest incapacity, it shall be lawful for the Collector or Controlling Officer to call upon him or her, or his or her Guardians to appoint a Deputy, subject to his approval, and on the party or parties failing to appoint a fit Deputy within a reasonable period, the appointment shall be made by the said Collector or Controlling Officer.
