(1)In the event of the death, resignation or removal of the District Judge, or his absence from the place at which his court is held, the senior Additional District Judge present thereat, or if, an Additional District Judge is not present at that place the Senior Civil Judge present thereat, shall without relinquishing his ordinary duties , assume charge of the office of the District Judge and shall continue in charge thereof until the office is resumed by the District Judge or assumed by an officer appointed thereto.(2)While in charge of the office of the district Judge, the Additional District Judge or the Civil Judge, as the case may be, may, subject to any rules and to any general or special direction which the High Court may make in this behalf, exercise any of the powers of the District Judge.
