Section 36 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
36. Temporary vacancies in office of District Judge.
In the event of the death of a District Judge or of his being prevented from performing his duties by illness or other cause or of his absence from the civil district on leave, the Additional District Judge, if any, in the district or if there are more than one the first in rank among them or where there is no Additional District Judge the first in rank of the Subordinate Judges, if any,- shall assume charge of the District Court, without interruption to his ordinary duties, 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 of processes, return of writs and the like, and shall be designated as the Additional District Judge, or the Subordinate Judge, as the case may be, in charge of the District and shall continue in such charge until the office of the District Judge has been resumed, or assumed by an officer duly appointed thereto.
