Section 29(2) in Small Causes Court Act, 1968 (1911 A. D.)
(2)When a Judge or Additional Judge is so appointed, the ministerial officers of the Court shall, subject to any rules which the [High Court] [Substituted for 'Darbar' by Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985.] may make in this behalf, be deemed to be ministerial officers appointed to aid him in the discharge of the duties of the other office.
