Section 11 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
11. Duties of Ministerial Officers.
(1)The Ministerial Officers of a Court of Small Causes shall, in addition to any duties mentioned in this Act, or in any other enactment for the time being in force as duties which are or may be imposed on any of them discharge such duties of a ministerial nature as the Judge direct.(2)The High Court may make rules consistent with this Act and with any other enactment for the time being in force, conferring and imposing on the Ministerial Officers of a Court of Small Causes the powers and duties it thinks fit, and regulating the mode in which power and duties so conferred and imposed are to be exercised and performed.
