Presidency Small Cause Courts (Amendment) Act, 1917 [Repealed]
[Repealed by Act 1 of 1938, Section 2 and Schedule.]
Whereas it is expedient further to amend the Presidency Small Cause Courts Act, 15 of 1882; It is hereby enacted as follows:
Section 1. Short title
This Act may be called the Presidency Small Cause Courts (Amendment) Act, 1917.
Section 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.