Section 22(3) in The Gujarat Civil Courts Act, 2005
(3)Notwithstanding anything contained in this act or in the Code, the High Court, may, by general or special order appoint the Principal District Judge or an Additional District Judge or a Senior Civil Judge as vacation judge for the District and for the duration of the adjournment of the Court of Principal District Judge in any vacation or any part thereof and regulate the work to be discharged by the vacation judge.
