At last settlement Government sanctioned in the Tallagang tehsil nine hereditary posts of zaildars and seven hereditary posts of inamdars. To these hereditary posts the foregoing general rules apply subject to the following modifications:-(i)These hereditary inams are grants from Government conditional on the performance of all the duties of zaildar or inamdar, under rule 9 or 10 respectively.(ii)The inams being hereditary, rule 12 about promotion and reduction of zaildar shall apply subject to the limitations that no hereditary inam shall be paid less than the amount shown in the special register maintained by the Collector Attock, in which the names of the special inamdars and the amounts of their fixed inams are shown.(iii)When any such inam becomes vacant due to death, resignation or dismissal,a successor to that vacant inam shall be appointed as far as possible, in the manner prescribed for lambardars by rule 17(ii).(iv)If none of the heirs of the last incumbent who succeeded to his property is considered fit for succession to the hereditary inamdari the Collector shall apply to the commissioner for sanction to strike off the inam from the register of special inam. If the Commissioner accords this sanction, the Collector shall make an appointment in accordance with Rules 4, 5, 7 and 8. If the Commissioner does not agree to the proposal, the Collector shall proceed to appoint the senior-most incumbent according to the rule of primogeniture, whom he considers fit to be appointedEstates and Survey Marks
