(1)whenever the office of any Judge is vacant by reason of the death, resignation, removal of the judge or other cause, or whenever an increase in the number of Judge or Judges has been made under the provisions of Section 3, the High Court or, as the case may be, the State Government may fill up the vacancy or make the appointments.(2)Nothing in this Section shall prevent the State Government from appointing a Civil Judge to discharge, for such period as it thinks fir, in addition to the functions devolving on him as such Civil judge, all or any of the functions of the court of any other Civil Judge.
