LexSection 5 — Casual vacancy in the office of the Judicial Commissioner.
The Manipur (Courts) Act, 1955
On the occurrence of a vacancy in the office of the Judicial Commissioner, the Additional Judicial Commissioner, if any, or if there is no Additional Judicial Commissioner, the senior-most district judge shall, pending the appointment of the Judicial Commissioner, act as the Judicial Commissioner.Open in Lexace · Ask the AI about this section