(ii)In making [-] [See GSR 58/PA/17/87/Sections 17 and 28/Amd (II)/80 dated 11th July, 1980.] substitute appointments under rule 27, the Collector shall consult the substantive holder of the office when he is capable of expressing his wishes in the matter. Any resident land-owner in the estate or circle, as the case may be, or any resident tenant in cases falling under rule 14(ii) shall be eligible for appointment as a substitute under this sub-section.
