Section 19 in The Parsi Marriage And Divorce Act, 1936
19. Parsi Chief Matrimonial Courts
.The Court so constituted in each of the Presidency-towns shall be entitled the Parsi Chief Matrimonial Court of Calcutta, Madras or Bombay, as the case may be. The local limits of the jurisdiction of a Parsi Chief Matrimonial Court shall be conterminous with the local limits of the ordinary original civil jurisdiction of the High Court. The Chief Justice of the High Court or such other Judge of the same Court, as the Chief Justice shall from time to time appoint, shall be the Judge of such Matrimonial Court, and, in the trial of cases under this Act, he shall be aided [by five delegates, except in regard to(a)interlocutory applications and proceedings;(b)alimony and maintenance, both permanent as well as pendente lite;(c)custody, maintenance and education of children; and(d)all matters and proceedings other than the regular hearing of cases.]
