6. Principal and Additional Subordinate Judge and Munsiff.
(1)When more than one Subordinate Judge is appointed to a Subordinate Judge's Court, or more than one Munsiff is appointed to a Munsiff's Court, one of the Subordinate Judges or Munsiffs shall be appointed the Principal Subordinate Judge or the Principal Munsiff and the others Additional Subordinate Judges or Additional Munsiffs, as the case may be.(2)Each of the Judges or Munsiffs appointed to a Subordinate Judge's Court or a Munsiff's court may exercise all or any of the powers conferred on the court by this Act or any other law for the time being in force.(3)Subject to the general or special orders of the District Judge, the Principal Subordinate Judge or the Principal Munsiff may from time to time make such arrangements as he thinks fit for the distribution of the business of the court among the various Judges or Munsiffs thereof.
