[There may he appointed to any Civil Court under this Act] a clerk of the Court, who, in addition to such duties as may from time to time be prescribed by the High Court, may receive and register plaints, and shall refer such as he may consider should be refused for the orders of the Judge of the Court, and may sign all processes, and authenticate copies of papers] [Substituted for the words "The District Judge may, under the general control of the Governor of Bombay in council appoint to any Civil Court under this Act within the local limits of his jurisdiction" by A.I.L.O. 1937. ].
