38. Temporary vacancy in the office of a subordinate Judge and Munsiff.
- In the event of death, suspension or temporary absence of a subordinate Judge or a Munsiff, the District Judge may empower any other subordinate Judge or Munsiff of the same civil district to continue the duties either at the place of such court or of his own court; but in every such case the registers and the records of the court shall be kept distinct.
