23. Temporary vacancy of office of Principal Senior Civil Judge or Principal Civil Judge or Judge of a Court of Small Causes.
- In the event of death, suspension or temporary absence of any Principal Senior Civil Judge or Principal Judge of Court of Small Causes or Principal Civil Judge the Principal District Judge may empower any Senior Civil Judge or Civil Judge in the district to perform such duties of such Principal Senior Civil Judge or Principal Judge of Court of Small Causes or Principal Civil Judge, as the case may be, as are specified in Section 22 either at the place of such Court or of his own Court, but in every such case the registers and records of the two Courts shall be kept district.
