| [Act 23 of 1917] | [27th September, 1917] |
| [Repealed by Act 1 of 1938, Section 2 and Schedule.] | [27th September, 1917] |
An Act further to amend the Presidency Small Cause Courts Act, 1882
Whereas it is expedient further to amend the Presidency Small Cause Courts Act, 15 of 1882; It is hereby enacted as follows:-
1. Short title.-This Act may be called the Presidency Small Cause Courts (Amendment) Act, 1917.
2. Amendment of Section 7, Act 15 of 1882.-For the provisos in Section 7 of the Presidency Small Cause Courts Act, 1882, the following shall be substituted, namely:-
"Provided that-
(1) no person shall be appointed to be Chief Judge of a Small Cause Court unless he is-
(a) An advocate of a High Court of Judicature established under the Indian High Courts Act, 1861, or the Government of India Act, 1915, or
(b) a vakil or attorney of one of the said High Courts;
(2) no person shall be appointed to be a Judge of a Small Cause Court unless he is-
(a) an advocate, vakil or attorney of one of the said High Courts, or
(b) a Judge of a Court of Civil Judicature of not less than five years' standing; and
(3) of the persons so appointed to be Judges, including the Chief Judge, not less than one-third shall be advocates of one of the said High Courts."