(1)If by reason of any increase in the business in the Court of the District Judge or for any other reason, the Government thinks fit so to do, it may, in consultation with the High Court, appoint such Additional District Judges as may be requisite, in accordance with the provisions of Article 233 of the Constitution of India.(2)Additional District Judges so appointed shall discharge any of the functions of The District Judge which the District Judge may assign to them and in the Discharge of those functions, shall exercise the same powers as the District Judge.
