Section 5 in Telangana Small Causes Courts Act, 1330 F
5. Powers of Judge and [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.].
(1)A [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] of a Court of Small Causes shall discharge such functions as may be assigned to him by the Judge of that Court and in the discharge of those functions, shall exercise the same powers as the Judge.(2)The Judge of a Court of Small Causes may transfer to himself any case or proceedings pending before a [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.].(3)When the Judge is absent a [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] may exercise all the powers of the Judge.(4)Nothing contained in this section shall be deemed to authorise a [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No. 29 of 1997.] to exercise powers in excess of his pecuniary jurisdiction.
