(2)[ If any such suit, appeal or other proceeding comes before any Civil Court in the district or before an Additional Judge of such Court, tie Judge shall refer the case alongwith the record thereof and his report regarding the attending circumstances to the District Judge, who may either dispose of such case himself or subject to the limits of pecuniary jurisdiction, make over or transfer it to another Court or Addition Judge to any of the Courts in the district, as the case may be, for disposal.
