Section 5(2) in The Bombay Village Police Act, 1867
(2)Appointment of Police-patel. - In making the appointment, the [[State] [The words 'Provincial Government' were substituted for the words 'said Magistrate' by the Adaptation of Indian Laws Order in Council.] Government] shall have due regard to the provisions [***] [The words and figures 'of Act XI of 1843, (an Act for regulating the Service of Hereditary Officers under the Presidency of Bombay), or other Act' were repealed by the Repeal Act, 1876 (12 of 1876).] in force for regulating the services of hereditary officers, so far as the same may be applicable; but, when the Revenue patel is not appointed Police-patel, and more persons than one claim by reason of hereditary right to perform the duties, in rotation or otherwise, it shall be lawful for the [[State] [The words 'Provincial Government' were substituted for the words 'Magistrate of the district' by the Adaptation of Indian Laws Order in Council.] Government] to appoint the most fit from among their number.
