(1)Whenever the business pending before any District Judge requires the aid of Additional Judges for its speedy disposal, the Governor may, after consultation with the High Court, appoint such number of Additional Judges as may be necessary.(2)The Additional Judges so appointed shall, subject to the general or special order of the High Court, discharge all or any of the functions of the District Judge as are assigned to them either under this Act or under any other law for the time being in force and in discharge of such functions they shall exercise the same powers as a District Judge.
