(4)Subject to the general or special orders of the District Judge, the [Principal Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or the [Principal Junior Civil Judge] [Substituted by Act No. 29 of 1997.] may, from time to time, make such arrangements as he thinks fit for the proper distribution of the business of the Court among the [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] or [Junior Civil Judges] [Substituted by Act No. 29 of 1997.], as the case may be.
