Section 30 in The Tamil Nadu Civil Courts Act, 1873
30. Vacation.
- [(1) The High Court may permit the Civil Courts under its control to adjourn, from time to time, for periods not exceeding in the aggregate two months in each year.] [The original section 30 was re-numbered as sub-section (1) of that section by section 4 of the Tamil Nadu Civil Courts (Amendment) Act, 1959 (Tamil Nadu Act 17 of 1959).](2)[ Notwithstanding anything contained in this Act or in the Code of Civil Procedure, 1908 (Central Act V of 1908), the State Government may, in consultation with the High Court, for the duration of the adjournment of any District Court in summer, appoint for such District Court, a Subordinate Judge to be designated the Vacation Civil Judge.(3)(a)The local limits of the jurisdiction of the Vacation Civil Judge shall be the same as those of the District Court concerned.(b)The jurisdiction of the Vacation Civil Judge shall extend to all suits appeals and other proceedings pending in, or cognizable by, any Civil Court (whether a District Court, a Subordinate Judge's Court or a District Munsif's Court) in the district concerned when such Court is adjourned for summer vacation.(4)The place, at which the Court of the vacation Civil Judge shall be held, shall be the same as the place at which the District Court concerned may be held. The Vacation Civil Judge shall have such administrative control over the staff of the several Civil Courts in tire district, as the High Court may, by general or special order, determine.(5)Notwithstanding the appointment of the Vacation Civil Judge, every Civil Court in the district shall, during the period it is adjourned for summer vacation, be deemed to be closed for the purpose of section 4 of the [Indian Limitation Act, 1908] [Sub-sections (2) to (7) were added by section 4 of the Tamil Nadu Civil Courts (Amendment) Act, 1959 (Tamil Nadu Act 17 of 1959).] (Central Act IX of 1908).(6)On the reopening of the District Court, a Subordinate Judge's Court or a District Munsif's Court after the summer vacation, all suits, appeals and other proceedings pending in the Court of the Vacation Civil Judge which, but for this section, would have been instituted or pending in such District Court, Subordinate Judge's Court or District Munsif s Court, as the case may be, shall stand transferred to such District Court, Subordinate Judge's Court or District Munsif's Court and any decree, order or proceeding passed by the Vacation Civil Judge shall, after such transfer, be deemed to be decree, order or proceeding passed by the Court concerned.(7)Notwithstanding the provision of sub-section (6), any appeal from the decree or order of the Court of the Vacation Civil Judge shall, when such appeal is allowed by law, lie to the High Court.]
