Section 7 in Small Causes Court Act, 1968 (1911 A. D.)
7. [ Additional Judge. [Section 7(1) and 8 substituted by Act XIII of 2004. (For earlier amendments see Notification 3-L/85 published in Government Gazette dated 8th Bhadon, 1985), Act X of 1996 and Act I of 2001).]
(1)The Government may on the recommendation of the High Court appoint an Additional Judge of Small Causes Court].(2)The Additional Judge, when appointed, shall discharge such of the functions of the Judge of that Court, as the Judge may assign to him, and in the discharge of those functions shall exercise the same powers as the Judge.(3)The Judge may withdraw, from the Additional Judge, any business pending before him.(4)When the Judge is absent, the Additional Judge may discharge all or any of the functions of the Judge.
