The High Court may suspend any District Munsif who is alleged to have misconducted himself, or may appoint a commission for enquiring into his alleged misconduct. Exercise by High Court of powers conferred on Government by Act 37 of 1850. — The provisions of Act No. 37 of 1850 (for regulating enquiries into the behaviour of public servants) shall apply to enquiries under this section, the powers conferred by that Act on the Government being exercised by the High Court.Open in Lexace · Ask the AI about this section
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