- Notwithstanding anything contained in these rules where the office of headman has become vacant in consequence of the migration of the headman to the Dominion of Pakistan any refugee from West Punjab who has been allotted land in the village, (for an oustee who has been ousted from the Capital site at Chandigarh, and has been settled in the village) [Inserted by Punjab Government notification No. 2849-R-(CH)-53/1433 dated 14th July, 1954.] may at the discretion of the Collector be appointed headman temporarily provided the appointee furnishes sufficient security for the payment of Government dues, (with due regard to the consideration stated in rule 15(b), (c), 9d) and (e)] [Added by Punjab Government notification No. 2849-R-(CH)-53/1433 dated 14th July, 1954.]
