Section 6(1) in Bengal, Agra And Assam Civil Courts Act, 1887
(1)Whenever the office of District Judge or Subordinate Judge is vacant by reason of the death, resignation or removal of the Judge or other cause, or whenever [an increase in the number of District or Subordinate Judges has been made under the provisions of section 4] [Substituted by Act 33 of 1920, s.2 and Sch.I, for " the G.G.in C. has sanctioned an increase of the number of District Judges or Subordinate Judges" ], the [State Government or, as the case may be, the High Court] [Substituted by the A.O. 1937 for " L.G." ] may fill up the vacancy or appoint the Additional District Judges or Subordinate Judges [* * *] [The words " as the case may be" were repealed by A.O. 1937].
