Report No. 32
Appendix 15
Extracts From Sections 3, 4, 8, 10(1) 17(2), 18(1), 19, 27 Manipur (Courts) Act, 1955 (56 Of 1955)
"3. Establishment of the Courts of the Judicial Commissioner.-There shall be established for the State of Manipur a court to be known as the Court of the Judicial Commissioner for Manipur which shall consist of the Judicial Commissioner and the Additional Judicial Commissioner, if any.
4. Appointment of Judicial Commissioner and Additional Judicial Commissioner.-(1) The Judicial Commissioner and the Additional Judicial Commissioner, if any, shall be appointed by and shall hold office during the pleasure of the President.
(2) A person shall not be appointed as Judicial Commissioner or Additional Judicial Commissioner unless he is qualified to be appointed as a Judge of a High Court under clause (2) of Article 217 of the Constitution or unless he was immediately before the commencement of this Act, the Judicial Commissioner of Manipur.
8. Civil and criminal jurisdiction of the Court of the Judicial Commissioner.-Save as otherwise provided by this Act or any other law for the time being in force, the court of the Judicial Commissioner shall, with reference to any civil or criminal proceeding under any law for the time being in force in the State of Manipur be the highest court of appeal, revision of reference.
10. (1) Superintendence and control of subordinate courts.-The general superintendence and control of all courts in the State of Manipur shall vest in, and all such courts shall be subordinate to, the Court of the Judicial Commissioner.
17. (2) Civil district and district judges.-The Chief Commissioner shall, after consultation with the Judicial Commissioner shall, after consultation with the Judicial Commissioner, appoint as many persons as he thinks necessary to be district judges and shall post one of these persons to each district as district judge of that district:
Provided that the same person may, if the Chief Commissioner thinks fit, be appointed to be district judge of two or more districts.
18. Additional district judges.-(1) When the business pending before the court of a district judge requires the aid of an additional district judge for its speedy disposal, the Chief Commissioner may, after consultation with the Judicial Commissioner, appoint such number of additional district judges as may be necessary.
19. Subordinate judges and munsifs.-(1) The Chief Commissioner may, after consultation with the Judicial Commissioner, fix the number of subordinate judges and munsifs to be appointed and if there is a vacancy in that number may, subject to the rules, if any, made under sub-section (2), appoint such person as is nominated by the Judicial Commissioner to the vacancy.
(2) The Chief Commissioner may, after consultation with the Judicial Commissioner, make rules as to the qualifications of persons to be appointed as subordinate judges and munsifs.
27. Administrative control of courts.-Subject to the general superintendence and control of the Court of the Judicial Commissioner, the district judge shall have administrative control over all the civil courts under this Chapter within the local limits of his jurisdiction.".
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