(1)In the event of the District Judge being prevented from performing his duties by illness or other casualty, or of his absence from his district on leave, or of death, the Senior most Additional District Judge if any or in his absence [...] [Omitted the expression 'the senior most Assistant Judge if any or' by Amendment Goa Act 22 of 2009.], the Senior most Civil Judge shall assume charge of the District Court without interruption to his ordinary jurisdiction, and while so in charge shall perform the duties of a District Judge with respect to the filing of suits and appeals, receiving pleadings, execution of processes, return of writs and the like and shall be designated Additional District Judge [...] [Omitted the words 'Assistant Judge' by Amendment Goa Act 22 of 2009.] or Civil Judge as the case may be, in charge of the district and shall continue in such charge until the office of District Judge may be resumed or assumed by an officer duly appointed thereto.
