Report No. 26
Chapter X
Official Assignees and Special Managers
88. Official Assignees.-(1) The Chief Justice of each of the High Courts at Bombay, Calcutta and Madras-
(a) shall appoint an officer called the Official Assignee, who shall have and exercise all the jurisdiction and powers conferred on Official Assignees under this Act within the local limits of the ordinary original civil jurisdiction of that High Court;
(b) may appoint such persons as he thinks fit as Deputy Official Assignees, to discharge, within the local limits of the ordinary original civil jurisdiction of that High Court, such functions of the Official Assignee as may be defined by such Chief Justice.
[New] [Cf. section 77(1), part, P.T.A. Cf. Article 229, Constitution.]
[Cf. section 77(1), part, P.T.A.]
(2) The Chief Justice of each High Court-
(a) shall appoint, for each district outside the Presidency-towns, an officer called the Official Assignee, who shall have and exercise all the jurisdiction and powers conferred on the Official Assignee under this Act within the local limits of that district;
(b) may appoint such persons as he thinks fit to be Deputy Official Assignees, to discharge, within the local limits of any district outside the Presidency-towns such functions of the Official Assignee as may be defined by the Chief Justice.
[Section 57(1), P.A.]
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