Section 11 in Tamil Nadu Permanent Settlement Regulation, 1802
11. [ Number of karnams to be kept up; to be appointed by [Zamindars] [This section ceases to be in force in estates where the Madras Proprietary Estate's Village Service Act, 1894 (Madras Act II of 1894), is extended to the office of village-accountant - See section 3 of that Act.].
- The [zamindars] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] or landholders shall support the regular and established number of [karnams] [The post of Village Karnam stands abolished by section 3 of the Tamil Nadu Abolition of Posts of Part-time Village Officers Act, 1981 (Tamil Nadu Act 3 of 1981); and by virtue of section 8 of the said Act any reference to the Village Karnam shall be deemed to be a reference to the Village Administrative Officer appointed under the said Act.] in the several villages of their respective [zamindaris] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).].The [karnams] [The post of Village Karnam stands abolished by section 3 of the Tamil Nadu Abolition of Posts of Part-time Village Officers Act, 1981 (Tamil Nadu Act 3 of 1981); and by virtue of section 8 of the said Act any reference to the Village Karnam shall be deemed to be a reference to the Village Administrative Officer appointed under the said Act.] shall be appointed from time to time by the [zamindars] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).], and shall obey all legal orders issued by them; but the Karnams shall not be liable to be removed from their offices, except by the sentence of a Court of Judicature.Where a [zamindar] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).], or his under-farmers, tenants or raiyats, may have cause of complaint against [karnam] [Now District, See section 3 of the Tamil Nadu Civil Courts Act, 1873 (Central Act III of 1873).] for breach of his duty, such [zamindar] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] shall be free to institute a suit in the Adalat of the zila for the purpose of bringing such [karnam] [Now District, See section 3 of the Tamil Nadu Civil Courts Act, 1873 (Central Act III of 1873).] to trial and punishment; but, where a zamindar may deprive a [karnam] [The post of Village Karnam stands abolished by section 3 of the Tamil Nadu Abolition of Posts of Part-time Village Officers Act, 1981 (Tamil Nadu Act 3 of 1981); and by virtue of section 8 of the said Act any reference to the Village Karnam shall be deemed to be a reference to the Village Administrative Officer appointed under the said Act.] of his office without such previous regular process, the [zamindar] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] shall be liable to make such satisfaction for the injury as the Adalat of the zila may decree.Where a [karnam] [The post of Village Karnam stands abolished by section 3 of the Tamil Nadu Abolition of Posts of Part-time Village Officers Act, 1981 (Tamil Nadu Act 3 of 1981); and by virtue of section 8 of the said Act any reference to the Village Karnam shall be deemed to be a reference to the Village Administrative Officer appointed under the said Act.] may be dismissed from his office by the sentence of a Court of Judicature, the [zamindar] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] shall in the first instance select a successor from the family of the last incumbent, provided any member of that family be found capable of performing the duty of [karnam] [The post of Village Karnam stands abolished by section 3 of the Tamil Nadu Abolition of Posts of Part-time Village Officers Act, 1981 (Tamil Nadu Act 3 of 1981); and by virtue of section 8 of the said Act any reference to the Village Karnam shall be deemed to be a reference to the Village Administrative Officer appointed under the said Act.]; but where no member of the family may be capable of discharging the duty of karnam, in that case the [zamindar] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).] shall exercise his discretion in the appointment of a proper person. The name of the person appointed to succeed to the office of karnam shall be reported to the Collector of the [zila] [Now District, See section 3 of the Tamil Nadu Civil Courts Act, 1873 (Central Act III of 1873).] by the [zamindar] [Zamindari estate has been abolished. See Section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).].]
