Section 64 in Maharashtra Hereditary Offices Act, 1874
64. Powers granted to Collector.
- [(1)] [Section 64 was renumbered as Section 64(1) by Section 2 and Schedule I of the Bombay Decentralization Act, 1915 (Bombay 3 of 1915).] The Collector is empowered, subject to the general control of [the Provincial Government] [The words 'Provincial Government' were substituted for the words 'Government Council', by the Adaptation of Indian Laws Order in Council.],-(a)to register the names of individual watandars as holders of the office, or to register it as held by the whole body of watandars;(b)to determine, when individual names are so registered, the rights, duties and responsibilities among themselves of the persons so registered, and the mode in which they shall be selected to perform the duties, whether by selection by the Collector or by defined rotation, or by election by the watandars or otherwise, as may be expedient;(c)to require, in cases where the registration is made in the name of the whole body of watandars, that the appoint so many fit persons as may be necessary to perform the duties which the Collector may assign to them severally and jointly; such appointment to be made within a reasonable time to be previously fixed and notified to them by the Collector. In default of such appointment being made, the Collector may himself appoint;(d)to provide for and enforce the joint responsibility of the whole body for the neglect of duty or misconduct of any of their number of their representatives and in cases where the crime of cattle poisoning is prevalent, with the sanction of [the Provincial Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of India Laws Order in Council.] to attach, during the pleasure of [the Provincial Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of India Laws Order in Council.], the watans of the persons whom he may have reason to believe to have been guilty of, or to have connived at, the commission of the crime;(e)[ To pass orders in regard to the dismissal of persons officiating;] [Clause (e) was substituted by Section 2 and Sch I of the Bombay Decentralization Act, (Bombay 3 of 1915).](f)[ to permit the watandar whose duty it is to officiate, to appoint a deputy for performing the duties of hiS office.] [Clause (f) was inserted by Bombay 15 of 1931, Section 2.]The Collector to amend entry on register. - [(2) The Collector, when he is satisfied that a person who prouuces a decree or order of a competent court is entitled to have his name entered in the register as nearest heir of a deceased watandar in preference to the name of a person already entered in the said register as such heir, provided that the said order or decree is produced within six years of the date of the entry in the said register sought to be amended, shall amend the said entry in the said register accordingly.] [Sub-sections (2) and (3) were inserted by Bombay 12 of 1932, Section 2.]The Collector may delegate certain powers to Mamlatdars and Mahalkaris. - [(3) The Collector is empowered to delegate to the Mamlatdar or Mahalkari the powers exercisable by him under clause (a) of sub-section (1)] [Sub-sections (2) and (3) were inserted by Bombay 12 of 1932, Section 2.].Powers granted to Mamlatdar and Mahalkari. - [(4) The Mamlatdar and the Mahalkari are empowered to pass orders in regard to the appointment, remuneration, period of services, suspension and fining of persons officiating, the grant of leave of absence and other matters of discipline not expressly provided for by this or any other law for the time being in force.] [Sub-section (2) which was added by Section 2 and Schedule I of Bombay 3 of 1915 was renumbered as sub-section (4) ibid.]
