41. Presiding officers of Courts, not to try suits and cases in which they are interested.
(1)The presiding officer of a court shall not try any suit, proceeding or other case, or hear any appeal to which he is a party or in which he is personally interested.(2)No presiding officer shall hear an appeal from any judgement, decree, sentence or order passed or made by himself.(3)Where any such suit, proceeding, case or appeal as is referred to in sub-section (1) or sub-section (2), comes before any such officer, he shall transmit forthwith the record of such suit, proceeding, case or appeal, as the case may be, to the court to which he is immediately subordinate with the report of the circumstances attending the reference.(4)The superior court may transfer the suit, proceeding, case or appeal either to itself or to any other court under its administrative control competent to decide it.
