(1)Where an order under section 35 is made in any civil matter pending-(a)in a Court subordinate to the District Judge, or(b)in a Court Of Small Causes,it shall not be forwarded to the officer to whom it is directed, or acted upon by him, until it has been submitted to, and countersigned by,(i)the District Judge to which the Court is subordinate, or(ii)the District Judge within the local limits of whose jurisdiction the Court of Small Causes is situated.
