Section 18 in The Himachal Pradesh Courts Act, 1976
18. [ Ministerial officers of Courts. [Substituted vide amendment, H.P. Rajpatra, dated 25-9-2009, Substituted 'twenty five thousand' for 'ten thousand rupees vide ordinance No. 1 of 1980. replaced by H.P. Act No. 10 of 1980 and subs Rs. fifty thousand rupees vide Act No. 16 of 1984 Section 3 and further substituted 'two lakhs rupees' for 'fifty thousand rupees' vide Act No. 10 of 1995, Section 3.]
(1)The ministerial officers of; the District Court other than Superintendent of the Court shall be appointed by the District Judge. The Superintendent of the District Court shall be appointed by the High Court.(2)The ministerial officers of Civil Courts, under the control of the District Judge, shall be appointed by the District Judge.(3)Every appointment under this section shall be subject to such rules the High Court with the prior approval of the Government may make in this behalf.(4)Any, order passed by a District Judge under this section shall; be liable to be reversed or modified by the High Court.]
