Section 18(1) in Small Causes Court Act, 1968 (1911 A. D.)
(1)When the Judge of the Court of Small Causes is absent, and an Additional Judge has not been appointed or, having been appointed is also absent, the Registrar may admit a plaint, or return or reject a plaint for any reason for which the Judge might return or reject it.Proviso. - Until a Registrar is appointed the Reader of the Court may admit a plaint, but shall not return or reject the same.
