Section 4(3) in The Gujarat Civil Courts Act, 2005
(3)(i)When the business pending before a Court of a District Judge so requires, the State Government may, in consultation with the High Court, appoint to that Court one or more judges to be called as Additional District Judges, for such period as it deems necessary.(ii)The Additional District Judge appointed under this sub-section shall, subject to the general or special orders of the High Court, discharge all or any of the functions of a District Judge under this Act or any other law for the time being in force which the Principal District Judge may assign to him and in the discharge of those functions, he shall exercise all the powers of the Court of a District Judge.
