Section 10 in The Himachal Pradesh Land Revenue (Surcharge) Rules, 1974
10. If the nomination has been made within the said 15 days, but the nominee is rejected the person or persons authorised to nominate shall within 15-days from the date of such rejection, nominate another person, and in default of such nomination or if such nomination has been made but the nominee is again rejected, the Deputy Commissioner or the officer duly authorised by him in that behalf, shall appoint such person as he thinks fit.] [Rules 9, 10 and 11 substituted,-vide Punjab Government Notification NO.8306, dated the 17th March,]
