Section 8 in The Provincial Small Cause Courts Act, 1887
8. Additional Judges.
- [(1) If the State Government so direct, there may be appointed, by order in writing, Additional Judges of a Court of Small Causes or of two or more such Courts.] [Substituted by A.O.1937, for sub-Section (1).](2)A [n Additional] [Substituted by Act 11 of 1915, Section 2 and Sch.I, for "The Additional" .] Judge shall discharge such of the functions of the Judge of the Court or Courts as the Judge may assign to him, and in the discharge of those functions shall exercise the same powers as the Judge.(3)The Judge may withdraw from [an Additional] [Susbstituted by Act 11 of 1915, Section 2 and Sch.I, for "the additional" .] Judge any business pending before him.(4)When the Judge is absent, the [Senior] [Inserted by Act 11 of 1915, Section 2 and Sch.I.] Additional Judge may discharge all or any of the functions of the Judge.
