9. Transfer to proceedings Or vacation of office of Civil Judge.
(1)In the event of the death, resignation or removal of a Civil Judge, or of his being incapacitated by illness or otherwise for the for the performance of his duties, or of his absence from the place at which his court is held, the District Judge may transfer all or any of the proceedings pending in the Court of the Civil Judge either to his own Court or to any court under his administrative control competent to dispose of them.(2)Proceedings transferred under sub-section (1) shall be disposed of as if they had been instituted in the Court to which they are so transferred.(3)The District Judge may re-transfer to the Court of the Civil Judge or his successor any proceedings transferred under sub-section (1) to his own or any other Court.(4)For the purpose of proceedings which are not pending in the court of the Civil Judge and with respect of which that Court has exclusive jurisdiction, the district Judge may exercise all or any of the jurisdiction of that Court on the occurrence of an event referred to in sub-section (1).
