Section 37 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
37. Delegation of powers of District Judge.
Any District Judge leaving the headquarters and proceeding on duty to any place within his district may delegate to an Additional District Judge, or where there is no such Additional District Judge, to a Subordinate Judge at the headquarters, the power of performing such duties, specified in section 36 as may be emergent, and such officer shall be designated as the Additional District Judge or the Subordinate Judge, as the case may be, in charge of the headquarters.
