Section 23 — Appointment and removal of ministerial officers of subordinate Courts.

2 [23. Appointment and removal of ministerial officers of subordinate Courts.— The ministerial officers of the Courts of the Subordinate Judges and District Munsifs shall be appointed by such Subordinate Judges and District Munsifs, respectively, subject to the approval or confirmation of the District Judge within whose jurisdiction such Courts are situate, and may 1 [Subject to the control of the High Court] be suspended or removed from offices either by the said District Judge or (subject to his approval or confirmation) by such Subordinate Judges and District Munsifs respectively.]

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