Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Employees' Insurance Courts Rules, 1963

(2)The ministerial officers and the subordinate staff of a Court shall exercise such powers and discharge such duties as the Judge, or, if there are more Judges than one, the senior Judge, may, subject to any order of the Government from time to time, direct.