20. District Judges. - The [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall appoint as many persons as it thinks necessary to be District Judges, and shall post one such person to each district as District Judge of that District :
Provided that the same person may, if the [State] Government thinks fit, be appointed to be District Judge of two or more districts.[21. Additional District Judges. - (1) The State Government, in consultation with the High Court, may also appoint Additional District Judges to exercise jurisdiction in one or more courts of the District Judges.(2)Additional District Judges shall have jurisdiction to deal with and dispose of such cases only as the High Court, by general or special order, may direct them to deal with and dispose of or as the District Judge of the District may make over to them for being dealt with and disposed of] [Substituted Punjab Act 25 of 1964, section 3.]:Provided that the cases pending with the Additional District Judges immediately before the 28th day of June, 1963, shall be deemed to be cases so directed to be dealt with or disposed of by the High Court or so made over to them by the District Judge of the District as the case may be.(3)While dealing with and disposing of the cases referred to in sub- section (2), an Additional District Judge shall be deemed to be the Court of the District Judge.[21A. Assignment of functions of District Judge to Additional District Judge.] [Section 21-A inserted by Punjab Act 17 of 1968, Section 2.] - The High Court or the District Judge may assign to an Additional District Judge any of the functions of the District Judge, including the functions of receiving and registering cases and appeals, which but for such assignment of functions could be instituted in the Court of the District Judge, and in the discharge of those functions the Additional District Judge shall, notwithstanding anything contained in the Act, exercise the same powers as the District Judge.
