(1)Subject to the other provisions of this Act and the rules and any other law for the time being in force, all Civil Courts in a district including the staff thereof shall, subject to the control of the High Court, be subordinate to the Court of District Judge.(2)The Civil Courts shall maintain such forms, books of accounts, records, registers and the like as may be specified by the High Court in consultation with the State Government.(3)The State Government may, for discharging its functions and responsibilities, require, though the High Court, the Civil Courts to furnish to the Government such particulars and information relating to the working of the Courts and other matters as may be called for from time to time.
