- Subject to the superintendence of the High Court, the District Judge shall have administrative control over all Civil Courts including the Court of Additional District Judge within the local limits of his jurisdiction; and where two or more courts are located at a place other than the headquarters of the District Judge the officer of the highest rank or amongst the officers of the same rank the senior-most officer in the station will be in immediate administrative charge of all the Civil Courts there subject to the administrative control of the District Judge.
