Section 30(2) in The Tamil Nadu Civil Courts Act, 1873
(2)[ Notwithstanding anything contained in this Act or in the Code of Civil Procedure, 1908 (Central Act V of 1908), the State Government may, in consultation with the High Court, for the duration of the adjournment of any District Court in summer, appoint for such District Court, a Subordinate Judge to be designated the Vacation Civil Judge.
