(2)During the adjournment of a civil court, the High Court shall nominate a District Judge for each District, who shall have the power to make provisional orders on all urgent matters and for such purpose, appeals, plaints and petitions and other matters which would ordinarily be presented to such civil court shall be received in the District Court and any such order shall, except on matters to be presented in the District Court itself, remain in force until such matter has been heard and decided by the court having jurisdiction and in the case of orders passed on matters to be presented in the District Court itself, such order shall be an order passed by a court having jurisdiction.
