Report No. 32
Appendix 17
Extracts of Sections 20, 21, 31, Punjab Courts Act, 1918 (Punjab Act 6 of 1918)
"20. District Judges.-The State Government1 shall appoint as many persons as it thinks necessary to be District Judges, and shall post one such person to each district as District Judge of that district:
Provided that the same person may, if the State Government thinks fit, be appointed to be District Judge of two or more districts.
1. In its application to Delhi, the Central Government is substituted for "State Government" in section 20. See Notification No. 189/30 dated 30th May, 1959 (under section 7, Delhi Laws Act, 1918). Schedule.
21. Additional Judges.-(1) When the business pending before any District Judge requires the aid of an Additional Judge or Judges for its speedy disposal, the State Government may appoint such Additional Judges as may be necessary.
(2) An Additional Judge so appointed shall discharge any of the functions of a District Judge which the District Judge may assign to him, and in the discharge of those functions he shall exercise the same powers as the District Judge.
31. Place of sitting of Court.-(1) The High Court may fix the place or places at which any Court under this Part is to be held.
(2) The place or places so fixed may be beyond the local limits of the jurisdiction of the Court.
(3) Except as may be otherwise provided by any order under this section, a Court under this Part may be held at any place within the local limits of its jurisdiction.".
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