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State of Madhya Pradesh - Section

Section 548 in M.P. Civil Court Rules, 1961

548.

The District Judge, for reasons to be recorded in writing, and after hearing the clerk in his defence, if he so desires, order the removal of any recognised clerk and strike off his name from the register, and on the passing of such order the clerk shall cease to be a recognised clerk. Every such order shall be communicated to all concerned as in Rule 544.Note. - Proceedings taken against clerks under this rule are administrative and not judicial proceedings.