Report No. 32
Appendix 7
Extracts of Sections 6(1) and 9, Bengal, Agra and Assam Civil Courts Act, 1887 ( Central Act 12 of 1887)
"36. Vacancies among District or Subordinate Judges.-(1) Whenever the office of District Judge or Subordinate Judge is vacant by reason of the death, resignation or removal of the Judge or other cause, or whenever an increase in the number of District or Subordinate Judges has been made under the provisions of section 4, the State Government or, as the case may be, the High Court1 may fill up the vacancy or appoint Additional District Judges or Subordinate Judges.
1. Before the Adaptation of Laws Order, 1937, the wording in section 6(1) was "the local Government may fill up, etc." See India Code, Vol. 3, Part 3, p. 73.
9. Administrative Centre of Courts.-Subject to the superintendence of the High Court, the District Judge shall have administrative control over all the Civil Courts under this Act, within the local limits of his jurisdiction.".
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