Section 13 in Andhra Pradesh Civil Courts Act, 1972
13. Appointment of Principal and Additional Senior Civil Judges and Junior Civil Judges.
(1)Where, in the opinion of the High Court, the state of business pending in the Court of Senior Civil Judges or Junior Civil Judges so requires, the Government may, after consultation with the High Court, appoint one or more Additional Senior Civil Judges to the Court of Senior Civil Judge or one or more Additional Junior Civil Judges to the Court of Junior Civil Judges for such period as they may deem necessary.(2)Where more than one Senior Civil Judge is appointed to a Court of Senior Civil Judge or more than one Junior Civil Judge is appointed to a court of Junior Civil Judge, one of the Senior Civil Judges or Junior Civil Judges shall be designated by the High Court as the Principal Senior Civil Judge or the Principal Junior Civil Judge and the others as Additional Senior Civil Judges or as Additional Junior Civil Judges, as the case may be.(3)Each of the Senior Civil Judges or Junior Civil Judges appointed to a Court of Senior Civil Judge or to a Court of Junior Civil Judge, as the case may be, may exercise all or any of the powers conferred on such Court by this Act or any other law for the time being in force.(4)Subject to the general or special orders of the District Judge, the Principal Senior Civil Judge or the Principal Junior Civil Judge may, from time to time, make such arrangements as he thinks fit for the proper distribution of the business of the Court among the Senior Civil Judges or Junior Civil Judges, as the case may be.
