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State of Telangana - Section

Section 13 in Telangana Civil Courts Act, 1972

13. Appointment of Principal and Additional Senior Civil Judges and Junior Civil Judges.

(1)Where, in the opinion of the High Court, the state of business pending in [the Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] so requires, the Government may, after consultation with the High Court, appoint one or more [Additional Senior Civil Judges] [Substituted by Act No. 29 of 1997.] to [the Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or one or more [Additional Junior Civil Judges] [Substituted by Act No. 29 of 1997.] to [the Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.] for such period as they may deem necessary.
(2)Where more than one [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] is appointed to a [ Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or more than one [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] is appointed to a [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.], one of the [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] or [Junior Civil Judges] [Substituted by Act No. 29 of 1997.] shall be designated by the High Court as the Principal [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or the Principal [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] and the others as [Additional Senior Civil Judges] [Substituted by Act No. 29 of 1997.] or as [Additional Junior Civil Judges] [Substituted by Act No. 29 of 1997.], as the case may be.
(3)Each of the [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] or [Junior Civil Judges] [Substituted by Act No. 29 of 1997.] appointed to a [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or to a [Court of the Junior Civil Judge] [Substituted by Act No. 29 of 1997.], as the case may be, may exercise all or any of the powers conferred on such Court by this Act or any other law for the time being in force.
(4)Subject to the general or special orders of the District Judge, the [Principal Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or the [Principal Junior Civil Judge] [Substituted by Act No. 29 of 1997.] may, from time to time, make such arrangements as he thinks fit for the proper distribution of the business of the Court among the [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] or [Junior Civil Judges] [Substituted by Act No. 29 of 1997.], as the case may be.