Section 6 in The Rajasthan Small Causes Courts Ordinance, 1950
6. Judge.
- When a Court of Small Causes has been established, there shall be appointed, by order in writing, a Judge of the Court:Provided that if the [State Government] [Substituted by Rajasthan Act 2 of 1957.] so direct, the same person shall be the Judge of more than one such Court.
