Section 123(5) in The Code of Civil Procedure, 1908
(5)There shall be a Secretary to each such Committee, who shall be appointed by the [High Court] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 44, for " Chief Justice or Chief Judge" (w.e.f. 1.2.1977).] and shall receive such remuneration as may be provided in this behalf [by the State Government.] [Substituted by A.O. 1937, for " by the G.G. in C. or by L.G., as the case may be" .]
