(1)There shall be established by the High Court, by notification in each district a Court of the District Judge and such members of Court of the District Judge as may be fixed by the High Court in consultation with the Government.(2)Each Court of a District Judge shall be presided over by the senior most Judge to be called as Principal District Judge.(3)(i)When the business pending before a Court of a District Judge so requires, the High Court may, in consultation with the Government appoint to that Court one or more judges to be called as Additional District Judges, for such period as is deemed necessary.(ii)An Additional District Judge so appointed shall, subject to the general or special orders of the High Court, discharge all or any of the functions of a District Judge under this Act or any other law for the time, discharge all or any of the functions of a District Judge may assign to him and in the discharge of those functions he shall exercise all the powers of the Court of District Judge.
