(2)Where more than one [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] is appointed to a [ Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or more than one [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] is appointed to a [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.], one of the [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] or [Junior Civil Judges] [Substituted by Act No. 29 of 1997.] shall be designated by the High Court as the Principal [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or the Principal [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] and the others as [Additional Senior Civil Judges] [Substituted by Act No. 29 of 1997.] or as [Additional Junior Civil Judges] [Substituted by Act No. 29 of 1997.], as the case may be.
