Section 7 in The Chennai City Civil Court Act, 1892
7. [ Ministerial Officers. [This section was substituted for the original section 7 by the Adaptation Order of 1937]
(1)There shall be appointed to the City Court as many clerks, bailiffs and other Ministerial Officers as the [State] Government may, from time to time, consider necessary.(2)The clerks, bailiffs and other Ministerial officers so appointed shall exercise such powers and discharge such duties of a ministerial nature as [x x x] [The words 'the Judge or, when the Court consist of more than one Judge', were omitted by section 5 of the Chennai City Civil Court (Amendment) Act, 1955 (Tamil Nadu Act X of 1955).] the Principal Judge, may, from time to time, direct.]
