Section 12 in The Rajasthan Small Causes Courts Ordinance, 1950
12. Duties of ministerial officers.
(1)The ministerial officers of a Court of Small Causes shall, in addition to any duties mentioned in this Ordinance 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 ministerial nature as the Judge directs.(2)The High Court may make rules consistent with this Ordinance and with any other enactment for the time being in force, conferring and imposing on the ministerial officers of a Court of Small Causes such powers and duties, as it thinks fit, and regulating the mode in which power and duties so conferred and imposed are to be exercised and performed.
