Section 37 in The West Bengal Court-Fees Act, 1970
37. Number of peons in district and subordinate Courts, Number of peons in Mofussil Small Causes Courts. -
Subject to rules to be made by the High Court and approved by the State Government, every District Judge and every Magistrate of a District shall fix, and may from time to time alter, the number of peons necessary to be employed for the service and execution of processes issued out of his Court and each of the Courts subordinate thereto.Explanation. - For the purposes of this section, every Court of Small Causes established under the Provincial Small Cause Courts Act, 1887, shall be deemed to be subordinate to the Court of the District Judge.
