Section 15 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
15. Civil districts and District Judges.
(1)For the purposes of this Chapter the [ Subs., ibid., for" Chief Commissioner;] State Government] may, by notification in the Official Gazette, divide [The words" the Court of the Judicial Commissioner and" omitted, ibid] Bhopal and Vindhya Pradesh] into civil districts and may alter the limits or the number of such districts and may determine the headquarters of each such district.(2)The [ Subs., ibid., for" Chief Commissioner;] State Government] shall, after consultation with the [Subs., ibid., for" Judicial Commissioner"] High Court], appoint as many persons as it thinks necessary to be District Judges and shall post one such person to each district as District Judge of that district:Provided that the same person may, if the [Ins. by the Adaptation of Laws (No. 2) Order, 1956] State Government] thinks fit, be appointed to be the District Judge of two or more districts.
