Section 9(2) in Colonial Courts of Admiralty Act, 1890
(2)Upon the establishment of a Vice-Admiralty Court in a British possession, the Admiralty, by writing under their hands and the seal of the office of Admiralty, in such form as the Admiralty direct, May appoint a Judge, registrar, marshal, and other officers of the Court, and may cancel any such appointment; and in addition to any other jurisdiction of such Court, may (subject to the limits imposed by this Act or the said commission from Her Majesty) vest in such Court the whole or any part of the jurisdiction by or by virtue of this Act conferred upon any courts of that British possession, and may vary or revoke such vesting, and while such vesting is in force the power of such last mentioned Courts to exercise the jurisdiction so vested shall be suspended.Provided that(a)nothing in this section shall authorise a Vice-Admiralty Court so established in India [[* *] [Substituted by A.O.(P).] or in any other British possession] having a representative legislature, to exercise any jurisdiction, except for such purpose relating to prize, to Her Majesty's Navy, to the slave trade, to the matters dealt with by the Foreign Enlistment Act, 1870, or the Pacific Islanders Protection Acts, 1872 and 1875, or to matters in which questions arise relating to treaties or conventions with foreign countries, or to international law; and(b)in the event of a vacancy in the office of Judge, registrar, marshal, or other officer of any Vice-Admiralty Court in a British possession, the Governor of that possession may appoint a fit person to fill the vacancy until an appointment to the office is made by the Admiralty.
