(1)In the event of the death, resignation, removal or transfer of a District Judge, or of his being incapacitated by illness or otherwise for the performance of his duties, or of his absence from the place at which his Court is held and unless any other arrangement has been made by the High Court, the Additional District Judge or if an Additional District Judge is not present at that place, the senior-most judicial officer exercising civil power present and available thereat, shall, without relinquishing his, ordinary duties, assume charge of the office of the District Judge and shall continue in charge thereof, until the office is resumed by the District Judge, or assumed by an officer appointed thereto-
