Section 16 in Telangana Small Causes Courts Act, 1330 F
16. Other work also may be assigned to Judge of Court of Small Causes.
(1)Nothing in this Act shall prevent the assigning of the work of a Civil Court to a Judge or [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] of a Court of Small Causes or the conferring upon him the powers of a Magistrate of any Class or his appointment to any other public office.(2)When a Judge or [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] is invested with powers under sub-section (1), the ministerial staff of the Court shall be deemed to have been appointed to aid him in the work.
