Section 9(3) in Rajasthan Opium Smoking Prohibition Act, 1950
(3)Whenever the office of District Judge is vacant by reason of death, resignation, removal or other cause, or whenever an increase in the number of District Judges has been made under section 8, the vacancy may be filled up or an appointment may be made, as the case may be, in accordance with the provisions of sub-secs. (1) and (2).
