Section 11 in Small Causes Court Act, 1968 (1911 A. D.)
11. Registrar.
(1)[The Government may on recommendation of the High Court] [Substituted by Act XIII of 2004, for 'The High Court may,' (For earlier amendments see Act X of 1996, Act I of 2001 and Notification 3-L/85 published in Government Gazette dated 8th Bhadon 1985).] appoint to a Court of Small Causes an officer to be called the Registrar of the Court.(2)Where a Registrar is appointed, he shall be the chief ministerial officer of the Court.(3)[ The Registrar shall have, within the local limits of the jurisdiction of the Court, the jurisdiction of a Judge of a Court of Small Causes for the trial of suits of which the value does not exceed twenty rupees] [Section 11(3) substituted by Notification 3-L/84 published in Government Gazette dated 27th Baisakh, 1984.](4)The Registrar shall try such suits cognizable by him as the Judge may by general or special order, direct.(5)[* * * *] [Section 11 (5) omitted by Act I of 2001.]
