Section 11(3) in The Bangalore City Civil Court Act, 1979
(3)Notwithstanding anything contained in this Act or in the Code of Civil Procedure, 1908 (Central Act 5 1908) for the hearing of all matters, which require to be immediately or promptly dealt with during any vacation, the High Court may by notification designate one or more Judges of the City Civil Court as vacation City Civil Judge or Judges, as the case may be and such Judge or Judges shall, during such vacation or part thereof, exercise all powers conferred on the City Civil Court by this Act or any other law for the time being in force.
