- (i) A sufficient number of headmen shall be appointed to every estate, and this number when once fixed shall not be increased except by the order of the Commissioner, nor be reduced except by the order of the Financial Commissioner.(ii)If an estate or a considerable portion thereof is owned by Government, the headmen may be appointed from among the tenants. In other estates he shall be appointed from among the landowners :[Provided that where the office of headmen has become vacant by the migration of the headmen to the Dominion of Pakistan the appointment may be made from among the allottees and the oustees from the Capital site at Chandigarh in accordance with Rule 19-A having regard to the other considerations in Rule 15(b), (c), (d) and (e).] [Proviso added by East Punjab Government Notification No. 211-R, dated 28th August, 1948), substituted by Punjab Government notification No. 2849-R, (CH)-53/1433, dated 14th July, 1954.](iii)The lessee of the revenue or produce of an un-cultivated or forest estate owned by Government shall be during the currency of his lease the headmen thereof.(iv)[-] [Omitted by Haryana vide Notifcation dated 9.12.1971.].
