(1)The ministerial officers of the District Courts shall be appointed, and may be suspended or removed by the Judges of those Courts respectively.(2)The ministerial officers of all courts controlled by a District Court, other than Courts of Small Causes, shall be appointed, and may be suspended or removed by the District Court.(3)Every appointment under this section shall be subject to such rules as [the High Court] [Substituted for 'His Highness' by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] may prescribe in this behalf, and in dealing with any matter under this section, a Judge of a Court of Small Cause shall act subject to the control of the District Court.(4)Any other passed by a District Judge under this section shall be subject to the control of the High Court.
