Section 5 in The Karnataka Small Cause Courts Act, 1964
5. Additional Judges.—
(1)The High Court may, by notification, appoint one or more Civil Judges as additional Judges of a Court of Small Causes.(2)The Additional Judge, so appointed, shall discharge such of the functions of the Judge as the Judge may, subject to the general or special orders of the High Court, assign to him and in the discharge of those functions he shall exercise the same powers as the Judge.(3)When the Judge is absent, the Additional Judge or if there are two or more Additional Judges, the Senior Additional Judge may discharge all or any of the functions of the Judge.
