Section 14 in The Himachal Pradesh Courts Act, 1976
14. [ Exercise by Civil Judge of jurisdiction of District Court in certain proceedings. ['Civil Judge' Substituted for Subordinate Judge vide Act No. 14 of 2003 dated 13-8-2003.]
(1)The High Court may be general or special order and subject to the provisions of any other law for the time being in force, authorise any Civil Judge to take cognizance of, and any District Judge to transfer to such a Subordinate Judge under his control, any proceedings or any class of proceedings, specified in such order under :(a)the Indian Succession Act, 1925 (39 of 1925)(b)the Guardians and Wards Act, 1890 (8 of 1890), and(c)the Provincial Insolvency Act, 1920 (5 of 1920)(2)The District Judge may withdrawn any such proceedings taken cognizance of by, or transferred to a Civil Judge and may either-himself dispose of them or transfer them to by other Court under this control competent to disposed of the same.(3)Proceedings taken cognizance of layer transferred to Sub-ordinate Judge, as the case may De, under this section shall be disposed of by him, subject to the rules applicable like proceedings in the Court of the District judge.]
