(1)When the business pending before any District Judge requires the aid of an additional Judge or Judges for its speedy disposal, [the Government] [Substituted by Act XIV of 2000 for 'His Highness'. (For earlier amendments see Act X of 1996 and Act XI of 2000).] may [on the recommendations of the High Court] [Inserted by Notification No. 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] appoint such Additional Judge or Judges as may be necessary.(2)An Additional Judge so appointed shall discharge any of the functions of a District Judge which the District Judge may assign to him, and in the discharge of those functions he shall exercise the same powers as the District Judge.
