Section 14(1) in Rajasthan Opium Smoking Prohibition Act, 1950
(1)In the event of the death, resignation or removal of a [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] or a [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014] or of his being incapacitated by illness or otherwise for the performance of his duties, or of his absence from the place at which his Court is held, the District Judge may transfer all or any of the proceedings pending in the Court of the [Senior Civil Judge] [Substituted 'Civil Judge (Senior Division)' by Rajasthan Act No. 15 of 2014] or the [Civil Judge] [Substituted 'Civil Judge (Junior Division)' by Rajasthan Act No. 15 of 2014] either to his own Court or to any Court under his administrative control competent to dispose of them.
