- Whenever an Additional District Judge or a Civil Judge, assumes charge of the office of District Judge and exercise his powers under Section 11 of the Rajasthan Civil Courts Ordinance (No. VII of 1950) he may, while he is incharge of such office in addition to his normal duties, carry on the current routine work of the District Judge and may pass interim judicial orders in any urgent civil matter arising out of or relating to the cases of the file of the District Judge:Provided that while passing such order, the Additional District Judge or the Civil Judge, as the case may be, shall direct that the same shall be put up for final orders before the District Judge, as soon as may be possible on the letters resuming or assuming charge of the office and the District Judge may thereupon pass such orders as he may consider just or proper.
