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10. Temporary charge of District Court. (1) In the event of the death, resignation or removal of the District Judge, or of his being incapacitated by illness or otherwise for the performance of his duties, or of his absence from the place at which his Court is held, the Additional Judge, or, if an Additional Judge is not present at that place, the senior Subordinate Judge present thereat, shall, without relinquishing his ordinary duties, assume charge of the office of the District Judge, and that continue in charge thereof until the office is resumed by the District Judge or assumed by an officer appointed thereto. 1. Subs. by 38 of 1920, s. 2 and the First Schedule, for section 4. 2. Subs. by s. 2 and the First Schedule, ibid., for "the G.G. in C. has sanctioned an increase of the number of District Judges or Subordinate Judges". 3. Subs. by the A. O. 1937, for "L. G.". 4. The words "as the case may be" rep., ibid. 5. Subs., ibid., for "upon the recommendation of". 6. The words "and with the previous sanction of the G. G. in C. " rep. by Act 16 of 1911, s. 3. (2) While in charge of the office of the District Judge, the Additional Judge or Subordinate Judge, as the case may be, may, subject to any rules which the High Court may make in this behalf, exercise any of the powers of the District Judge.    |
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