- Civil Court Amins besides being employed to conduct sales under Chapter VI, Rule 174, may be employed on any of the following duties :(1)In executing commissions-(a)to examine witnesses,(b)for local investigation,(c)to examine accounts, and(d)to make partitions.(2)in making attachments under an order of the court.(3)In making delivery of possession of property under an order of the Court.(4)In ascertaining the sufficiency of securities.(5)In ascertaining means of persons suing [as an indigent person] [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1984, (w.e.f. 8-12-1984).].
