Section 8 in Small Causes Court Act, 1968 (1911 A. D.)
8. [ Suspension or removal of Judges. [Section 7(1) and 8 substituted by Act XIII of 2004. (For earlier amendments see Notification 3-L/85 published in Government Gazette dated 8h Bhadon, 1985), Act X of 1996 and Act I of 2001.]
- A Judge or an Additional Judge of a Court of Small Causes may be suspended from office by the High Court subject to confirmation of the Government and removed from office by the Government on the report of the High Court.]
