Section 8 in The Bombay City Civil Court Act, 1948
8. Registrars.–
(1)The State Government may appoint an officer to be called the Registrar of the City Court. He shall be the chief ministerial officer of the Court; and shall exercise such powers and discharge such duties of a ministerial nature as the Judge of the City Court, or when the court consists of more than one Judge, the principal Judge may, from time to time, by rules direct. The State Government may also appoint two officers to be called the additional Registrars of the City Court Any additional Registrar shall exercise all or any of the powers and discharge all or any of the duties of the Registrar as the principal Judge may, from time to time, by rules direct.(2)The State Government may, with the previous approval of the High Court invest the Registrar and any additional Registrar with all or any of the following powers of the Judge of the City Court, namely :–(a)the power to hear and dispose of all applications for permission to sue or defend as paupers or for disappearing plaintiffs or defendants permitted to sue or defend as paupers;(b)the power to hear and dispose of all interlocutory applications or matters necessary for the progress of any suit or other proceedings;(c)the power to hear and dispose of all applications for execution of decrees (but in the case of any application referred to in Rule 22 of Order XXI in the First Schedule to the Code of Civil Procedure, 1908, only when the person to whom the notice there under is served does not appear or offer any objections to the execution);(d)the other powers of the said judge, not being powers of trying suits and proceedings.
