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State of Haryana - Section

Section 10 in The Punjab Chaukidara Rules

10.

If the nomination has been made within the said 15 days, but the nominee is rejected, the person or person authorised to nominate shall within 15 days from the date of such rejection, nominate another person, and in default oft such nomination, or if such nomination has been made but the nominee is again rejected, the Deputy Commissioner or the officer duly authorised by him in that behalf, shall appoint such persons as he thinks fit].