- (i) In estates in which a chief headman has been appointed an order may, at the option of the officer by whom it is issued, be addressed either to the chief headman or to any headman who is by his office responsible for the execution thereof. And if the order is addressed to the chief headman he may, either execute it himself or refer to the responsible headman.(ii)In addition to his own duties as a headman, the chief headman shall be responsible for the due execution of their duties by other headman in the same estate.(iii)Nothing in sub-section (sub rule) ? (i) and (ii), shall be deemed to apply to the matters defined in clauses (i) to (iv) of Rule 20.
