- Any District Judge leaving the headquarters and proceeding on duty to any place within his District, may delegate to the senior most Additional Judge of his Court at the headquarter or where there is no Additional Judge, to a Civil Judge at the headquarters, the powers of performing such duties as may be emergent and of disposing of any emergent matters as may be specified under Section 18 and such Judge shall be deemed to be a Judge in charge of the Court of the District Judge.]
