27. Appointment of other substitutes and their position
- Where, by reason of old age, physical infirmity or absence from the circle or village with the permission of the Collector a [-] [The words 'Zaildar, inamdar' omitted by Punjab Notification dated 30.1.1965.] chief headman or, headman or, by reason of minority of other good cause, a headman is unable to perform the duties of his office in person a substitute may be appointed to discharge those duties. A substitute may also be appointed in accordance with the provisions of rule 7, to discharge the duties of [-] [The words 'Zaildar, inamdar' omitted by Punjab Notification dated 30.1.1965.] who is a minor, in the special circumstances, therein specified. A substitute appointed under this or the preceding rule or under rule 7 shall be deemed to be, and shall be equally with the person in whose behalf he is appointed the or village officer (as the case may be) appointed to the office, and the Collector may in each such case direct, from time to time, whether the duties of the office shall be performed by the substitute or the substantive holder or by both concurrently.
