Section 28 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
28. Ministerial officers of Courts.
(1)The ministerial officers of the District Court shall be appointed by the District Judge.(2)The ministerial officers of Civil Courts under the control of the District Judge shall be appointed by the District Judge.(3)Every appointment under this section shall be subject to such rules as the [Subs., ibid., for" Judicial Commissioner"] High Court], with the approval of the [ Subs. by the Adaptation of Laws (No. 2) Order, 1956 for" Chief Commissioner"] State Government], may make in this behalf.
