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State of Manipur - Section

Section 30 in The Manipur (Courts) Act, 1955

30. Ministerial officers of the Court.

(1)Ministerial officers of the District Court shall be appointed by the District Judge.
(2)Ministerial officers of the civil court under the administrative control of the District Judge shall be appointed by the District Judge.
(3)Every appointment under this section shall be subject to such rules as the High Court may make in this behalf.
(4)Any order passed by the District Judge under this section shall be liable to be reversed or notified by the High Court.