Section 16(1) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(1)When the business pending before the Court of a District Judge requires the aid of an Additional Judge or Judges for its speedy disposal the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government] may, after consultation with the [Subs., ibid., for" Judicial Commissioner"] High Court], appoint such Additional District Judges as may be necessary.
