Section 8 in The Rajasthan Small Causes Courts Ordinance, 1950
8. Additional Judges.
(1)If the [State Government] [Substituted by Rajasthan Act 2 of 1957.] on direct there may be appointed, by order in writing, additional Judges of a Court of Small Causes or of two or more such Courts.(2)An Additional Judge shall discharge such of the functions of the Judge of the Court or Courts, as the Judge may assign to him, and in the discharge of these functions shall exercise the same powers as the Judge.(3)The Judge may withdraw from an Additional Judge any business pending before him.(4)When the Judge is absent, Senior Additional Judge may discharge all or any of the functions of the Judge.
