36. Power to fine ministerial officers. - (1) A District Court or any Court under the control of District Court may fine, in an amount not exceeding one month's salary, any ministerial officer of the Court for misconduct of neglect in the performance of his duties.
(2)The District Court may, on appeal or otherwise, reverse or modify any order made under sub-section (1) by any Court under its control, any may of its own motion fine up to the amount of one month's salary any ministerial officer of any Court under its control.
