Section 7(2) in The Chennai City Civil Court Act, 1892
(2)The clerks, bailiffs and other Ministerial officers so appointed shall exercise such powers and discharge such duties of a ministerial nature as [x x x] [The words 'the Judge or, when the Court consist of more than one Judge', were omitted by section 5 of the Chennai City Civil Court (Amendment) Act, 1955 (Tamil Nadu Act X of 1955).] the Principal Judge, may, from time to time, direct.]
