Upon receipt of such a report, or upon intimation of such a vacancy in any other manner, if no nomination roll has in the meantime been received from the panchayat, they shall be called upon by the District Magistrate or the Sub-Divisional Officer, as the case may be, to nominate within a reasonable time a person to be appointed as dafadar. Such notice to nominate shall be sent direct and not through the police. It shall be in the printed Form C.
