- [(1) The State Government may after consultation with the High Court, also appoint as many persons as it thinks necessary to be Additional District Judges, and the High Court may post an Additional District Judge to exercise jurisdiction in one or more courts of the District Judges.] [Substituted Punjab Act 25 of 1964, section 3.](2)Additional District Judges shall have jurisdiction to deal with and dispose of such cases only as the High Court, by general or special order, may direct them to deal with and dispose of or as the District Judge of the District may make over to them for being dealt with and disposed of:Provided that the cases pending with the Additional District Judges immediately before the 28th day of June, 1963, shall be deemed to be cases so directed to be dealt with or disposed of by the High Court or so made over to them by the District Judge of the District as the case may be.(3)While dealing with and disposing of the cases referred to in sub-section (2), an Additional District Judge shall be deemed to be the Court of the District Judge.
