Section 11 in The Bangalore City Civil Court Act, 1979
11. Holidays and vacation.-
(1)The City Civil Court shall be closed on such days as may be notified by the State Government as public holidays for the whole State or for the city of Bangalore.(2)The City Civil Court shall have three vacations in each year, namely, Summer, Dasara and Winter and the total number of the said three vacations shall not exceed sixty days and the High Court shall fix period of each vacation.(3)Notwithstanding anything contained in this Act or in the Code of Civil Procedure, 1908 (Central Act 5 1908) for the hearing of all matters, which require to be immediately or promptly dealt with during any vacation, the High Court may by notification designate one or more Judges of the City Civil Court as vacation City Civil Judge or Judges, as the case may be and such Judge or Judges shall, during such vacation or part thereof, exercise all powers conferred on the City Civil Court by this Act or any other law for the time being in force.(3A)The High Court may also regulate by special or general order work to be discharged by the Vacation City Civil Judge or Judges.(3B)(a)The local limits of the jurisdiction of a Vacation City Civil Judge shall be the same as that of City Civil Court.(b)The jurisdiction of a Vacation City Civil Judge shall extend to all suits and proceedings cognizable by the City Civil Court.(3C)The places at which the Court of Vacation City Civil Judge or Judges shall be held, shall be the same at which the City Civil Court may be held. The senior Vacation City Civil Judge shall have such administrative control over the staff of the City Civil Court, as the High Court may by general or special order, determine.(4)Notwithstanding the designation of the vacation City Civil Judge or Judges under sub-section (3), the City Civil Court shall, during the period of vacation in summer be deemed to be closed for the purposes of section 4 of the Limitation Act, 1963 (Central Act 36 of 1963).
