(1) Whenever the office of District Judge or Subordinate Judge is vacant by reason of the death, resignation or removal of the Judge or other cause, or whenever 1 [an increase in the number of District or Subordinate Judges has been made under the provisions of section 4], the 2 [State Government or, as the case may be, the High Court] may fill up the vacancy or appoint the additional District Judges or Subordinate Judges 3 ***. (2) Nothing in this section shall be construed to prevent a State Government from appointing a District Judge or Subordinate Judge to discharge, for such period as it thinks fit, in addition to the functions devolving on him as such District Judge or Subordinate Judge, all or any of the functions of another District Judge or Subordinate Judge, as the case may be. Uttar Pradesh Amendment of section 6 of Act XII of 1887 .--In section 6 of the Bengal, Agra and Assam Civil Court Act, 1887, herein after in this chapter referred to as the principal Act, in sub -section (2), for the words "state Government" the words "High Court" shall be substituted. [ Vide Uttar Pradesh Act 17 of 1991, s. 2]Open in Lexace · Ask the AI about this section
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