Section 137 — Power to make rules as to officers.

The Chief Commissioner may make rules regulating the appointment, remuneration, suspension and removal of lambardars, sub-lambardars and mukaddams: Provided that, except with the previous sanction of the Governor General in Council, proprietors, other than malik-makbuzas, shall not be liable to pay, on account of the aggregate remuneration of lambardars or sub-lambardars and mukaddams, a sum exceeding five per cent. on the land-revenue which is assessed on their land, or which, when their land is free from revenue, would, in the judgment of the Deputy Commissioner, be assessed on their land if it were subject to assessment. In framing rules for the appointment under this section of lambardars and sub-lambardars for any mahal, the Chief Commissioner shall have regard among other matters to local custom and hereditary claims, and to entries on the subject in the record-of-rights of such mahal. In every village in which there are resident malguzars, one of such malguzars shall be the mukaddam.

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