14. Superintendence and control over civil Courts and the Judges in the district.
- Subject to the general superintendence and control of the High Court, the District Judge shall superintend and control all other civil Courts established including all Additional Judges appointed to such Courts under this Act in the local area within his jurisdiction, and in the discharge of such functions it shall be his duty to--(a)inspect or cause to be inspected the proceedings of the Courts, judges and offices under his control;(b)give administrative directions with respect to any matters as he may think fit; and(c)call for such reports and returns from the subordinate Courts and Judges in the district as may be prescribed by the High Court or as he may require for administrative purposes.
