Section 7(2) in The Presidency Small Cause Courts Act, 1882
(2)[ The Chief Judge of the Court of Small Causes of Ahmedabad shall be appointed by the State Government in consultation with the High Court either by promotion of a person in the judicial service of the State Government or by appointment from amongst persons eligible to be appointed as such Judge in accordance with the provisions of clause (2) of article 233 of the Constitution.
