Parsi Marriage and Divorce Act, 1936

27. Selection of delegates under sections 19 and 20 to be from those appointed under section 24

The delegates selected under sections 19 and 20 to aid in the adjudication. of suits under this Act, shall be taken under the orders of the presiding Judge of the Court in due rotation from the delegates appointed by the State Government under section 24;

Provided that each party to the suit may, without cause assigned, challenge any ¹³[two] of the delegates attending the Court before such delegates are selected and no delegate so challenged shall be selected.