(2)Whenever the business pending before a Munsiff requires the aid of an additional Munsiff for its speedy disposal, the High Court may with the previous sanction of [the Government] [Substituted by Act X of 1996 for 'His Highness'.], appoint an Additional Munsiff and such Munsiff shall discharge any of the functions which the Mumsiff with the approval of the District Judge may assign to him and in the exercise of these functions he shall exercise all the powers of the Munsiff.
