(1)Subject to the other provisions of the Act and the rules and any other law for the time being. in force all Civil Courts in a district including the staff thereof shall subject to the control of the High Court be subordinate to the Court of District Judge.(2)The Civil Courts shall maintain such forms, books of accounts, records, registers and the like as may be specified by the High Court in consultation with the Government.(3)The Government may for discharging their functions and responsibilities require through the High Court the Civil Courts to furnish to the Government such particulars and information relating to the working of the Courts and other matters as they may call for from time to time.
