Section 16 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
16. Additional Districts Judges.
(1)When the business pending before the Court of a District Judge requires the aid of an Additional Judge or Judges for its speedy disposal the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government] may, after consultation with the [Subs., ibid., for" Judicial Commissioner"] High Court], appoint such Additional District Judges as may be necessary.(2)An Additional District Judge so appointed shall discharge any of the functions of a District Judge which the District Judge may assign to him, and in the discharge of his functions he shall exercise the same powers as the District Judge.
