Subject to [rules] [For rules framed under the powers conferred by this section, see the different local rules and orders.] to be framed by the Chief Controlling Revenue-authority and approved by the State Government [* * * *] [The words " and the Governor General of India in Council" repealed by Act 38 of 1920, Section 2 and Sch.I.], every officer performing the functions of a Collector of a district shall fix, and may from time to time alter, the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 or the Courts subordinate to him.
