22. [] [Substituted by Punjab Act 9 of 1922, Section 4. For rules under sub- section (2), see notification No. 24019, dated 16th October, 1923, Punjab Gazette, 1923, Part I, page 794, No. 7460, dated 11th March, 1924, Punjab Gazette, 1924, Part I, page 233 and No. 6158, dated 9th March, 1925, Punjab Gazette, 1925, Part I, page 152.] [Civil Judges (Senior Division) and Civil Judges (Junior Division)] [Substituted by Act 16 of 1995 dated 26.10.1995.']. - (1) The [State] Government may after consultation with the High Court fix the number of [Civil Judges (Senior Division) and Civil Judges (Junior Division)] to be appointed [-] [The words 'and when there is a vacancy in that number may, subject to the rules, if any, made under sub- section (2) appoint such person as is nominated by the High Court to the said vacancy' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.].
(2)[ The High Court may confer on any Judicial Magistrate the powers of such class] [Added by Punjab Act 25 of 1964, Section 2 and the Schedule. The original sub-section (2) which ran as follows :- 'The Local Government may, after consultation with the High Court, make rules as to the qualifications of persons to be appointed Subordinate Judges' was omitted by the Government of India (Adaptation of Indian Laws), Order, 1937.] of [Civil Judges (Senior Division) and Civil Judges (Junior Division)] [Substituted by Act 16 of 1995 dated 26.10.1995.'] as it may deem fit to be exercised by the Judicial Magistrate within such local area as the High Court may define.
