Section 31(2) in The Provincial Small Cause Courts Act, 1887
(2)When a Judge or Additional Judge is so appointed, the ministerial officers of this Court shall, subject to any rules which the [State Government] [Substituted by A.O.1950, for "Provincial Government" .] may make in this behalf, be deemed to be ministerial officers appointed to aid him in the discharge of the duties of the other office.
