Section 12 in Small Causes Court Act, 1968 (1911 A. D.)
12. [ [Section 12 substituted by Chief Minister's letter No. 531/P-25-15 dated 18th May, 1915 published in Government Gazette dated 8th Bhadon, 1972.]
The Judge Small Causes Court shall appoint, suspend, dismiss, grant leave and fine all menials of his Court. He shall also have power to grant casual leave to and fine clerks of his Court. The power to transfer, appoint, suspend, dismiss and grant leave (excepting casual leave) to such clerks shall be exercised by the District Judge in consultation with the Judge Small Cause Court.]
