Section 22 in The Maharashtra Civil Courts Act, 1869
22. Appointment of [Civil Judges] [The words 'Civil Judges' were substituted for the words 'Subordinate Judges' by Section 3 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.].
- The Judges of such Subordinate Courts shall be appointed by the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order in Council.] Government], and shall be called [Civil Judges] [The heading 'Civil Judges' were substituted for the heading 'Subordinate Judges' by Section 2 of the Bombay Civil Courts (Amendment) Act, 1945 (Bombay 10 of 1945), read with Bombay 48 of 1947, Section 3.].[* * * * * * * * ] [[The words 'No person shall be appointed a Subordinate Judge unless he be a subject of Her Majesty or a subject of a Native Prince or State in India under the suzerainty of Her Majesty, and is also a person who has practiced three years as an advocate of a High Court in India or as a vakil in the High Court of Judicature in Bombay, or who has qualified for the duties of a subordinate Judge according to such testes as may for the time being be prescribed by such High Court, or who has taken the degree of Bachelor of Laws in the University of Bombay.The tests so prescribed by the High Court shall be notified in the 'Government Gazette' were omitted by the Adaptation of Indian Laws Order in Council.]]
