(i)In estate in which a chief headman has been appointed, an order may, at the option of the officer by whom it is issued, be addressed either to the chief headman or to any headman who is by his office responsible for the execution thereof. And if the order is addressed to the chief headman, he may either execute it himself or refer to the responsible headman.(ii)In addition to his own duties as a headman the chief headman shall be responsible for the due execution of their duties by other headmen in the same estate.(iii)Nothing in sub-sections (i) and (ii) shall be deemed to apply to the matter defined in clauses (i) to (iv) of rule 20.
