Section 8(1) in The Bombay City Civil Court Act, 1948
(1)The State Government may appoint an officer to be called the Registrar of the City Court. He shall be the chief ministerial officer of the Court; and shall exercise such powers and discharge such duties of a ministerial nature as the Judge of the City Court, or when the court consists of more than one Judge, the principal Judge may, from time to time, by rules direct. The State Government may also appoint two officers to be called the additional Registrars of the City Court Any additional Registrar shall exercise all or any of the powers and discharge all or any of the duties of the Registrar as the principal Judge may, from time to time, by rules direct.
