Section 24 — Rules regulating such appointments.

Every appointment under this Part shall be made subject to such rules as the Local Government from time to time prescribes on this behalf. Duties of Ministerial Officers. — Every person appointed under this Part shall perform such duties as may from time to time be imposed upon him by the presiding officer of the Court to which he belongs. Present Ministerial Officers. —The present Ministerial Officers of the Courts under this Act shall be deemed to have been appointed under this Part.

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