Section 8A in Presidency Small Cause Courts Act, 1882
8A. Performance of duties of absent Judge. -
(1)During any absence of the Chief Judge or any Judge of the said Court, or during the period for which any Judge is acting as Chief Judge, the [State] Government may appoint any person having [the requisite qualifications], to act as Chief Judge or Judge of the said Court, as the case may be.(2)Every person so appointed shall be authorized to perform the duties of the Chief Judge or a Judge of the said Court until the return of the absent Chief Judge or Judge, or of the Judge acting as Chief Judge, or until the [State] Government sees cause to cancel the appointment of such acting Chief Judge or Judge, as the case may be.
