19B. [ Notwithstanding any thing to the contrary contained elsewhere in these rules, where the population of Harijans, or members of the Scheduled Castes including Christians, as ascertained at the last preceding census [-] [Added by Punjab Government notification No. 9057-R-55/2670, dated 6th August, 1956.] is 100 or more in an estate, there shall be appointed additional headman from amongst the Harijans or members of Scheduled Caste including Christians, subject to the following conditions :-
(i)In appointing the headman, regard shall be had among other matters, to -(a)services rendered to the State by himself or by his family ;(b)his personal influence, character, ability and freedom from indebtedness.(c)Clause (c) inserted vide Haryana Notification 18.1.1977 - omitted vide Haryana Notification No. GSR43/PA17/1887/s.28/Amd (2)77 dated 10.3.1977.(ii)[ he shall be dismissed when he is sentenced to imprisonment for one year or upwards or to any heavier sentence.] [Substituted vide Haryana Notification No. GSR43/PA/17/1887/s.28/Amd (2)77 dated 10.3.1977.](iii)He may be dismissed when -(a)criminal proceedings which have been taken against him show that he is unfit to be entrusted any longer with the duties of his office ; or(b)he is seriously embarrassed by debt ;(c)owing to age or physical or mental incapacity or absence from the estate, he is unable to discharge the duties of his office ; or(d)there is reason to believe that he has taken part in or concealed illicit distillation, or the smuggling or cocaine, opium or charas ;(e)he takes part in any unconstitutional agitation against the Government or fails to give his active support to the Government in the maintenance of law and order ; or(f)he neglects to discharge his duties or is otherwise shown to be incompetent.(iv)He shall perform all duties prescribed in rule 20 of these rules except those prescribed in clauses (i) to (iv) thereof.(v)[ He shall either deposit cash security or furnish security by way of mortgage of immovable property owned by any other person in the village to the State Government equal to the amount by which the immovable property owned by him falls short of the land revenue recoverable by him.] [Substituted by Haryana Government Notification No. GSR 19/P.A.17/1887/S.28/84 dated 6.3.1984.][19C. (1) Notwithstanding anything to the contrary contained in these rules, where the population of members of Backward Classes in an estate is fifty or more, there shall be appointed one additional headman from amongst the members of Backward Classes for that estate.(2)The conditions specified in rule 19-B shall also be applicable to the appointment made under sub-rule (1).] [Inserted vide Haryana Notification No GSR 27/PA17/1887/s.28/Amd/71 dated 27.3.1987.]
