Section 6(1) in The Bangalore City Civil Court Act, 1979
(1)In the event of the death of the Principal City Civil Judge or of his being incapacitated from performing his duties by sudden illness or otherwise or of his absence on leave or for any other reason, the next senior most Judge shall without relinquishing his ordinary duties assume the charge of the office of the Principal City Civil Judge and shall continue incharge thereof until the same is assumed by the Principal City Civil Judge duly appointed thereto.
