6A. [ Arrangement as to holding charge of office of Principal Judge during vacancy. [Section 6-A was inserted by Gujarat 31 of 1973, Section 4.]
(1)In the event of the office of the Principal Judge falling or remaining vacant from any cause or in the event of his being prevented from performing his duties due to illness or other cause, the first in rank of the other judges of the City Court shall, without interruption to his own duties assume charge of the office of the Principal Judge and while so in charge shall perform all the duties and exercise, all the powers of the Principal Judge under this Act or any other law for the time being in force.(2)The Judge so assuming charge shall continue in such charge until the office of the Principal Judge may be resumed or assumed by an officer duly appointed thereto.]
