Section 10 in Rajasthan Opium Smoking Prohibition Act, 1950
10. Additional Judges.
(1)When the business pending before any District Judge or District Judges so requires for its speedy disposal, the [State Government] [Substituted vide item No. (1) of the Schedule of the Rajasthan Act No. 2 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.] may, upon the recommendation of the High Court sanction the appointment of such number of Additional Judges [for the Court or Courts of such District Judge or District Judges] [Inserted vide Section 3 of the Rajasthan Act No. 29 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 20-11-1957.], as may be necessary.(2)The provisions of section 9 shall apply also to the appointment, posting and promotion of, and filling up of vacancies among Additional Judges.(3)Any 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.
