Report No. 60

3.30. Recommendation.-

In order to avoid doubts1 on the points discussed above, and to resolve the conflict of views, it is desirable to provide that the expression "district judge" does not include an additional judge of the district court. We recommend an amendment as follows:-

1. Paras. 3.27 and 3.28, supra.

Revised section 3(17)

(17). "District Judge" shall mean the Judge of a principal Civil Court of original jurisdiction, but shall not include-

(a) An Additional Judge of such Court, or

(b) the High Court in the exercise of its ordinary or extra-ordinary civil jurisdiction.