Section 25(2) in The Karnataka Civil Courts Act, 1964
(2)While in charge of the District Court, under sub-section (1), the Senior Additional District Judge, the Additional District Judge, the Principal Senior Civil Judge, the Additional Senior Civil Judge or the Senior Civil Judge, as the case may be, shall, subject to the general or special orders of the High Court issued in this behalf, exercise all the powers and perform all the duties of the District Judge.
