- [(1) The [State] Government may after consultation with the High Court appoint any person to be an Honorary [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Punjab Act 9 of 1922, Section 8.], and the High Court may confer on such Judge all or any of the powers conferable under this Act on a [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] with respect to particular classes of suits or with respect to suits or with respect to suits generally in any local area.](2)The [State] Government may direct any uneven number of persons invested with powers of the same description and exercisable within the same local area under this section to sit together as a bench; those powers shall, while the direction remains in force, be exercised by the bench so constituted, and not otherwise.(3)The decision of the majority of the members of a bench constituted under this section shall be deemed to be the decision of the bench.(4)Persons on whom powers are conferred under this section and the benches constituted under this section shall be deemed, for the purposes of this Part, to be [Civil Judges (Senior Division) and Civil Judges (Junior Division)] [Substituted by Haryana Act 16 of 1995.].
