- The prescribed authority, referred to in the proviso to sub-section (1) of section 7A, shall, -(a)in respect of any area within the presidency town of Bombay, Calcutta or Madras, be the Chief Judge of the Court of Small Causes within the local limits of whose jurisdiction, the person claiming reinstatement was employed immediately before he was required to perform military service under Section 7, and(b)in respect of any other area, be the District and Sessions Judge within the limits of whose jurisdiction such person was employed.
