Section 12 in Rajasthan Opium Smoking Prohibition Act, 1950
12. Power to fix number of [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] and [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014].
(1)The [State Government] [Substituted vide Schedule to the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazelte, Part IV-A, Extraordinary, dated 5-1-1957.] may fix and from time to time alter the number of [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] and [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014] to be appointed for the whole of [the State of Rajasthan] [Substituted vide Schedule to the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazelte, Part IV-A, ExtraordinaryÂ’dated 5-1-1957.],(2)The number of [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] and [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014] working at the commencement of this Ordinance shall, until varied, be the number so fixed under sub-section (1).[12A. Appointment of Additional [Civil Judges (Senior Division)] [Inserted by Section 2 of the Rajasthan Act No. 6 of 1956, published in Rajasthan Gazette Part IV-A, Extraordinary, dated 11-4-1956.] or [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014].-(1) For the purposes of assisting any [Civil Judge (Senior Division)] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994]or [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014] in the disposal of the civil business on his file, the High Court may appoint a member of the Rajasthan Judicial Sendee, while he is not officiating in any leave vacancy and is not on deputation, to be an [Additional Civil Judge (Senior Division)] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994] or [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014].(2)An [Additional Civil Judge (Senior Division)] [Substituted by Rajasthan Act No. 2 of 1994 w.e.f. 29.1.1994] or [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014] so appointed, shall dispose of such civil business within the limits of his pecuniary jurisdiction, as may be transferred to him by the District Judge.]
