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