(1)For the purposes of assisting the Judge of any subordinate Court in the disposal of the Civil business on his file, the [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] may appoint to such Court one or more additional Civil Judges. An Additional Civil Judge shall dispose of such civil business within the limits of his pecuniary Jurisdiction as may, subject to the control of the District Judge, be referred to him by the Civil Judge of such Court.(2)For the purpose of this section the provisions of this Act applicable to Civil Judges shall be, applicable to additional Civil Judges.
