Section 6 in Presidency-Towns Insolvency Act, 1909
6. Delegation of powers to officers of Court.-
(1)The Chief Justice 5 may, from time to time, direct that, in any matters in respect of which jurisdiction is given to the Court by this Act, an officer of the Court appointed by him in this behalf shall have all or any of the powers in this section mentioned; and any order made or act done by such officer in the exercise of the said powers shall be deemed the order or act of the Court.(2)The powers referred to in sub- section (1) are the following, namely:--(a)to hear insolvency petitions presented by debtors, and to make orders of adjudication thereon;(b)to hold the public examination of insolvents;
