(1)There shall be established by the High Court, by notification in each District and such Member of Court of the Civil Judge as may be fixed by the High Court, in consultation with the Government and specify the local limits of jurisdictions of each such Court.(2)Each Court of a Civil Judge shall be presided over by a Judge to be called as Principal Civil Judge.(3)When the business pending before a Court of a Civil Judge so requires, the High Court, in consultation with the Government, fix by Notification the number of Judges to be appointed to that Court to be called as Additional Civil Judge for such period as is deemed necessary.(4)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 which the Principal Civil Judge may assign to him and in the discharge of those functions, he shall exercise all the powers conferred on a Court of a Civil Judge by this Act or any other law for the time being in force.
