- Any District Judge leaving the station and proceeding on duty to any place within his district may delegate to an Additional District Judge, if any, [or in absence of Additional District Judge to a Senior Civil Judge] [Substituted for the expression 'or the Assistant Judge, or in the absence of an Assistant Judge', by Amendment Goa Act 22 of 2009.] to a Civil Judge at the station, the power of performing such of the duties enumerated in the preceding section as may be emergent; and such officer shall be designated Additional District Judge, [...] [Omitted the word 'Assistant' by Amendment Goa Act 22 of 2009.] or Civil Judge, as the case may be, in charge of the station.
