Section 13(2) in Andhra Pradesh Civil Courts Act, 1972
(2)Where more than one Senior Civil Judge is appointed to a Court of Senior Civil Judge or more than one Junior Civil Judge is appointed to a court of Junior Civil Judge, one of the Senior Civil Judges or Junior Civil Judges shall be designated by the High Court as the Principal Senior Civil Judge or the Principal Junior Civil Judge and the others as Additional Senior Civil Judges or as Additional Junior Civil Judges, as the case may be.
