35. [ Temporary vacancy of Office of District Judge.- [Substituted by the Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act (46 of 1977). Section 17 (1-1-1978).]
In the event of the death, or of his absence from his district on leave or of his becoming incapable of acting, the first in rank of the [Joint District Judge] in the district, or in the absence of any [Joint District Judge] [Substituted for the words "Joint Judge" by Bombay Civil Courts (Amendment) Act (Maha. Act 27 of 1984), Section 2(b) (28-9-1984).] the first in rank of the [Additional District Judge] [Substituted for the words "Assistant Judge" by Bombay Civil Courts (Amendment) Act (Maha. Act 27 of 1984), Section 2(a) (28-9-1984).] in the district, or in the absence of any [Joint District Judge] and [Additional District Judge] [Substituted for the words "Assistant Judge" by Bombay Civil Courts (Amendment) Act (Maha. Act 27 of 1984), Section 2(a) (28-9-1984).] the first in the rank of Civil Judges in the district, shall assume charge of the District Court without interruption to his ordinary jurisdiction, and while so in charge, shall perform the duties of a District Judge with respect to the filing of suits and appeals, receiving pleadings, execution processes, return of writs and the like and shall also dispose of any urgent suits, appeals and other proceedings (including any applications or references under any special Acts) which are or may be filed or pending before the District Judge. The Judge performing such duties and exercising such powers shall be designated [Joint District Judge] Additional District Judge] or Civil Judge, as the case may be, in charge of the district, and shall continue in such charge until the office of the District Judge may be resumed or assumed by an officer duly appointed thereto.]
