5. Establishment of courts of Senior Civil Judges.
(1)There shall be established by the State Government, in consultation with the High Court, by notification, in each district, a Court of a Senior Civil Judge:Provided that the State Government may, in consultation with the High Court establish a Court of a Senior Civil Judge for a part of a district and specify the local limits of its jurisdiction.(2)Each Court of a Senior Civil Judge shall be presided over by a Judge to be called as Principal Senior Civil Judge.(3)(i)When the business pending before a Court of a Senior Civil Judge so requires, the Government may, in consultation with the High Court, fix by notification, the number of judges to be called as Additional Senior Civil Judges, for such period as it deems necessary.(ii)An Additional Senior Civil Judge, so appointed shall, subject to the general or special orders of the Principal District Judge, discharge all functions of a Senior Civil Judge under this Act or any other law for the time being in force which the Principal Senior Civil Judge may assign to him and in the discharge of those functions he shall exercise all the powers of Senior Civil Judge.
