Section 38 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
38. Temporary vacancy in office of Subordinate Judge.
In the event of the death, suspension or temporary absence of any Subordinate Judge or a Munsiff, the District Judge may empower the Judge of any subordinate Court or the Court of a Munsiff of the same civil district to perform the duties of the Judge of the vacated subordinate Court or the Court of the Munsiff, as the case may be, 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 distinct.
