17. [ Subordinate Judges. [Section 17 substituted by Act XIV of 2002. (For earlier amendments see and Notification No. 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985, Act X of 1996 and Act XI of 2000).]
- The Government may after consultation with the High Court fix the number of Subordinate Judges to be appointed and when there is a vacancy in that number, may appoint such person as is recommended by the High Court to the said vacancy.]
