Section 29(2) in The Rajasthan Small Causes Courts Ordinance, 1950
(2)When a Judge or Additional Judge is so appointed the ministerial Officers of his Court shall, subject to any rules which the [State Government] [Substituted by Rajasthan Act No. 2 of 1957.] may make in this behalf, be deemed to be ministerial officers appointed to aid him in the discharge of the duties of the other office.
