Section 13(1) in Andhra Pradesh Civil Courts Act, 1972
(1)Where, in the opinion of the High Court, the state of business pending in the Court of Senior Civil Judges or Junior Civil Judges so requires, the Government may, after consultation with the High Court, appoint one or more Additional Senior Civil Judges to the Court of Senior Civil Judge or one or more Additional Junior Civil Judges to the Court of Junior Civil Judges for such period as they may deem necessary.
