Section 3A in The Tamil Nadu Civil Courts Act, 1873
3A. [ Appointment of Additional District Judge. [Section 3-A was inserted by section 2 of the Tamil Nadu Civil Courts (Amendment) Act, 1931 (Madras Act II of 1931).]
- When, in the opinion of the High Court, the state of business pending before the Judge of any District Court (hereinafter called the "District Judge") so requires, the [State Government] may appoint one or more Additional District Judges to that Court for such period as they may deem necessary.The Additional District Judges so appointed shall discharge all or any of the functions of the District Judge under this Act or any other law for the time being in force which the District Judge may assign to them, and, in the discharge of those functions, they shall exercise the same powers as the District Judge.]
