Section 32(1) in Andhra Pradesh Civil Courts Act, 1972
(1)Notwithstanding anything in this Act or in the Code of Civil Procedure, 1908, the High Court may for the duration of the adjournment of any District Court in summer, appoint for such District Court a Vacation Civil Judge not below the rank of a District Judge or the Government may after consultation with the High Court, so appoint a Vacation Civil Judge not below the rank of a Senior Civil Judge .
