Section 32 in Andhra Pradesh Civil Courts Act, 1972
32. Appointment of vacation Civil Judge.
(1)Notwithstanding anything in this Act or in the Code of Civil Procedure, 1908, the High Court may for the duration of the adjournment of any District Court in summer, appoint for such District Court a Vacation Civil Judge not below the rank of a District Judge or the Government may after consultation with the High Court, so appoint a Vacation Civil Judge not below the rank of a Senior Civil Judge .(2)(a)The local limit of the jurisdiction of the Vacation Civil Judge shall be the same as those of the District Court concerned.(b)The jurisdiction of the Vacation Civil Judge shall extend to all suits, appeals and other proceedings pending in, or cognizable by, any court (whether a District Court, a Court of Senior Civil Judge or a Court of Junior Civil Judge) in the district concerned when such court is adjourned for summer vacation.(3)The place, at which the court of the Vacation Civil Judge shall be held, shall be the same as the place at which the District Court concerned may be held. The Vacation Civil Judge shall have such administrative control over the staff of the Courts in the District as the High Court may, by general or special order determine.(4)Notwithstanding the appointment of the Vacation Civil Judge, every court in the district shall, during the period it is adjourned for summer vacation, be deemed to be closed for the purposes of Section 4 of the Limitation Act, 1963.(5)On the reopening of the District Court, a court of Senior Civil Judge or a court of Junior Civil Judge after the summer vacation, all suits, appeals, and other proceedings pending in the Court the Vacation Civil Judge, which, but for this section would have been instituted or pending in such District Court, Court of Senior Civil Judge or Court of Junior Civil Judge as the case may be, shall stand transferred to the Court concerned and any judgement, decree, order or proceeding passed by the Vacation Civil Judge shall after such transfer, be deemed to be a judgement decree, order or proceeding passed by the court concerned.(6)Notwithstanding the provisions of sub-section (5), any appeal from the judgement, decree or order of the court of the Vacation Judge, shall when such appeal is allowed by law, lie to the High Court.
