Section 7 — Appointment, powers, duties and punishment of ministerial officers.

(1) The Judge of the City Court, or, when the Court consists of more than on Judge, the principal Judge, may from time to time, with the sanction of the Local Government, appoint as many clerks, bailiffs and other ministerial officers as may be necessary for the administration of justice by the Court and for the exercise and performance of the powers and duties conferred and imposed on it by this Act or any other law for the time being in force. (2) The officers so appointed shall exercise such powers and discharge such duties of a ministerial nature as the said Judge or principal Judge may from time to time direct. (3) The said Judge or principal Judge may, subject to the control of the High Court,— (a) suspend or remove any officer so appointed, or (b) fine any such officer who is guilty of misconduct or neglect in the performance of the duties of his office. (4) Any fine imposed on an officer under sub-section (3) may be deducted from his salary.

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