Section 2 in The Madras High Court (Establishment of a Permanent Bench at Madurai) Order, 2004
2. Establishment of a permanent bench of the Madras High Court at Madurai.
- There shall be established a permanent bench of the Madras High Court at Madurai, and such Judges of the Madras High Court, being not less than five in number, as the Chief justice of that High Court may, from time to time nominate, shall sit at Madurai in order to exercise the jurisdiction and powers for the time being vested in that High Court in respect of cases arising in the districts of Kanyakumari, Tirunelveli, Tuticorin, Madurai, Dindugal, Ramanathapuram, Virudhunagar, Sivaganga, Pudukkottai, Thanjavur, Nagapattinam, Tiruchirappalli, Perambalur and Karur in the State of Tamil Nadu:Provided that the Chief Justice of that High Court may, in his discretion, order that any case or class of cases arising in any such district shall be heard at Chennai.PresidentNew Delhi,The 6th July, 2004
