Section 7 in The Bangalore City Civil Court Act, 1979
7. Registrar, etc.-
(1)The City Civil Court shall have a Registrar and as many Deputy Registrars and other staff as may be determined by the State Government in consultation with the High Court.(2)The High Court may appoint an officer belonging to the Judicial Service of the State of Karnataka as the Registrar of the City Civil Court.(3)The Registrar shall be the Chief Ministerial Officer of the City Civil Court.(4)Subject to the orders made by the High Court in this behalf, the Registrar, the Deputy Registrars and other staff shall exercise such powers and discharge such duties as the Principal City Civil Judge may from time to time assign.
