(1) When the business pending before any District Judge requires the aid of Additional Judges for its speedy disposal, the State Government may, 1 [having consulted] the High Court 2 ***, appoint such Additional Judges as may be requisite. (2) Additional Judges so appointed shall discharge any of the functions of a District Judge which the Disrict Judge may assign to them, and, in the discharge of those functions, they shall exercise the same powers as the District Judge.Open in Lexace · Ask the AI about this section
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