4. Appointment of the Deputy Sheriff of Calcutta. -
The Deputy Sheriff of Calcutta [hereinafter referred to as the Deputy Sheriff]shall be appointed in such manner and shall be entitled to such[remuneration]as may be prescribed.[4A. The Deputy Sheriff to perform functions of the Sheriff during casual vacancy in the office. -In the event of the occurrence of any vacancy in the office of the Sheriff by reason of his death, resignation or removal, or otherwise, the Deputy Sheriff shall perform the functions of the Sheriff until a new Sheriff, appointed in accordance with the provisions of this Act, enters upon his office and shall, during such period, have the same privileges and be subjected to the same liabilities as the Sheriff and be entitled to such remuneration as the Governor may determine.]
