(1)The Government may after consultation with the High Court fix the number of Munsiffs to be appointed and, when there is a vacancy in that number, may, subject to rules, if any, made under sub-section (3), appoint such person as is recommended by the High Court to the said vacancy.](2)Whenever the business pending before a Munsiff requires the aid of an additional Munsiff for its speedy disposal, the High Court may with the previous sanction of [the Government] [Substituted by Act X of 1996 for 'His Highness'.], appoint an Additional Munsiff and such Munsiff shall discharge any of the functions which the Mumsiff with the approval of the District Judge may assign to him and in the exercise of these functions he shall exercise all the powers of the Munsiff.(3)The High Court may, with the previous sanction of [the Government] [Substituted by Act XIV of 2002 for 'His Highness'. (For earlier amendments see Act, X of 1996, Act XI of 2000.], make rules as to the qualifications of persons to be appointed Munsiffs.
