Section 29(1) in Small Causes Court Act, 1968 (1911 A. D.)
(1)Nothing in this Act shall be constructed to prevent the [High Court] [Substituted for 'Darbar' by Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985.] from appointing a person who is a Judge or Additional Judge of a Court of Small Causes to be also a Judge of any other Civil Court or to be a Magistrate of any class or to hold any other public office.
