Section 5(3) in The Mizoram Civil Courts Act, 2005
(3)(i)When the business pending before a Court of a Senior Civil Judge so acquires, the High Court may in consultation with the Government, by notification, fix the number of Judges to be appointed to that Court to be called as Additional Senior Civil Judges, for such period as is deemed necessary.(ii)An Additional Senior Civil Judge so appointed shall, subject to the general or special orders of the Principal District Judge, discharge all the functions of a Senior Civil Judge under this Act which the Principal Senior Civil Judge may assign to him and in the discharge of those functions, he shall exercise all the powers conferred on a Court of Senior Civil Judge by this Act or any other law for the time being in force.
