Section 29 in Small Causes Court Act, 1968 (1911 A. D.)
29. Saving of power to appoint judge of Court of Small Causes to other Office.
(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.(2)When a Judge or Additional Judge is so appointed, the ministerial officers of the Court shall, subject to any rules which the [High Court] [Substituted for 'Darbar' by Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985.] 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.
