21. Temporary vacancy of office of Principal Senior Civil Judge or Principal Civil Judge.
- In the event of death, suspension or temporary absence of any Principal Senior Civil Judge the Principal District Judge may empower any Senior Civil Judge or Civil Judge in the district to perform such duties of such Principal Senior Civil Judge or Principal Civil Judge, as the case may be, as specified in Section 20 either at the place of such Court or of his own Court, but in every such case the registers and records of the two Courts shall be kept district.
