Section 23(1) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(1)The [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government] may, after consultation with the [Subs., ibid., for" Judicial Commissioner"] High Court], appoint any person to be an honorary Subordinate Judge or an honorary Munsiff and may confer on such Judge or Munsiff all or any of the powers conferrable under this Act on a Subordinate Judge or a Munsiff, as the case may be, with respect to any class of suits or withdraw or suspend the exercise of any powers so conferred.
