Section 22 in The Court-Fees Act, 1977 (1920 A.D.)
22. Number of peons in District and subordinate Courts.
- Subject to rules to be made by the High Court and approved by [the Government] [Substituted for 'His Highness' by Act X of 1996.], every District Judge and every Magistrate of a District shall fix, and may from time to time alter, the number of peons necessary to be employed for the service and execution of processes issued out of his Court and each of the Courts subordinate thereto,Number of peons in Small Cause Court. - and for the purposes of this section, every Court of Small Causes shall be deemed to be subordinate to the Court of the District Judge.
