Section 7 in The Presidency Small Cause Courts Act, 1882
7. [ Appointment of Judges. [Section 7 was substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.]
- [(1)] There shall be appointed from time to time a Chief Judge of the Small Cause Court and as many other judges as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government thinks fit.](2)[ The Chief Judge of the Court of Small Causes of Ahmedabad shall be appointed by the State Government in consultation with the High Court either by promotion of a person in the judicial service of the State Government or by appointment from amongst persons eligible to be appointed as such Judge in accordance with the provisions of clause (2) of article 233 of the Constitution.(3)The appointment of other Judges of the Court of Small Causes of Ahmedabad shall be made either by the State Government from amongst persons not in the judicial service of the State, in accordance with the provisions of article 234 of the Constitution or by the High Court by promotion of a person in such service:Provided that the appointments by the State Government and by the High Court shall be made in such proportion as may be determined by rules made by the State Government in consultation with the High Court.Explanation. - In this section the expression "Judicial service of the State" shall have the same meaning as given to that expression in article 236 of the Constitution.] [Sub-sections (2) and (3) and Explanation were added by Gujarat 28 of 1973, Section 2.]
