(1)The number of judges to be appointed to the City Civil Court shall be one Chief Judge of the rank of a District Judge and such number of Additional Chief Judges of the rank of a District Judge and such number of [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] [xxx] [Omitted by Act No. 29 of 1997.] and such number of [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] [xxx] [Omitted by Act No. 29 of 1997.] as the Government may, after consultation with the High Court from time to time, by notification, fix.(2)The Chief Judge, any Additional Chief Judge, any [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] and any [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] appointed to the City Civil Court existing on the date of the commencement of this Act shall be deemed to have been appointed under sub-section (1).
