(1)The Civil Courts in the State shall be closed on such days as may be notified by the High Court as public holidays for the whole State or for such area in the State.(2)The Civil Courts in the State shall have such number of vacations in each year as the High Court may declare but the total number of days of such vacations shall not exceed fifteen days.(3)Notwithstanding anything contained in this Act or in the Code, the High Court may, by general or special order appoint the Principal District Judge or an Additional District Judge or a Senior Civil Judge as vacation judge for the district and for the duration of the adjournment of the Court of Principal District Judge in any vacation or any part thereof and regulate the work to be discharged by the vacation judge.(4)The local limits of jurisdiction of the vacation judge shall be the same as those of the Court of Principal District Judge concerned and his jurisdiction shall extend to all suits appeals and other proceedings pending in or cognizable any Civil Court in the district concerned.(5)The vacation Judge shall hold his Court at the place at which Court of Principal District Judge is normally held and he shall have administrative control over all the staff of all Civil Courts in the district.(6)Notwithstanding the appointment of a vacation judge every Civil Court in the district shall during the period it is adjourned for any vacation be deemed to be closed for the purpose of Section 4 of the Limitation Act, 1963 (Act 36 of 1963).(7)Appeal from the decree or order of a vacation judge shall, when such appeal is allowed by law, lie to the High Court.
