(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.
