Upon receipt of the nomination roll by the District Magistrate or the Sub-Divisional Officer, as the case may be, either under Rule 22 or 25, it shall be forwarded forthwith to the Superintendent of Police, who after such inquiry as he may deem necessary, shall appoint the nominee, if he be found suitable, or if he be not satisfied with the nomination, the Superintendent of Police shall appoint any other person whom he thinks fit.
