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 chaukidar. Such notice to nominate shall be sent direct, and not through the Police. It shall be in the printed Form C.
