(iv)If none of the heirs of the last incumbent who succeeded to his property is considered fit for succession to the hereditary inamdari the Collector shall apply to the commissioner for sanction to strike off the inam from the register of special inam. If the Commissioner accords this sanction, the Collector shall make an appointment in accordance with Rules 4, 5, 7 and 8. If the Commissioner does not agree to the proposal, the Collector shall proceed to appoint the senior-most incumbent according to the rule of primogeniture, whom he considers fit to be appointed
