22. Number of peons in District and Subordinate Courts
Subject to rules to be made by the High Court and approved by the State Government [* * * *] [The words " and the Governor General of India in Council" repealed by Act 38 of 1920, Section 2 and Sch.I.],every District Judge and every Magistrate of a District shall fix, and may from time to time alter, the number of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,Number of peons in Mofussil Small Cause Courts .And for the purposes of this section, every Court of Small Causes established under Act No. 11 of 1865 ([to consolidate and amend the law relating to Courts of Small Causes beyond the local limits of the ordinary original civil jurisdiction of the High Court of Judicature [The reference to Act 11 of 1865 should now be read as referring to the Provincial Small Cause Courts Act, 1887 (9 of 1887), see Section 2(3) of that Act.])]shall be deemed to be subordinate to the Court of the District Judge.
