16. Judges not to try cases in which they are personally interested.
(1)No Judge of a Court under this Act shall hear or determine any suit, appeal or other proceeding to which he is a party or in which he is directly or indirectly interested.(2)[ If any such suit, appeal or other proceeding comes before any Civil Court in the district or before an Additional Judge of such Court, tie Judge shall refer the case alongwith the record thereof and his report regarding the attending circumstances to the District Judge, who may either dispose of such case himself or subject to the limits of pecuniary jurisdiction, make over or transfer it to another Court or Addition Judge to any of the Courts in the district, as the case may be, for disposal.(3)If any such suit, appeal or other proceeding comes before the District Judge himself, he may either make over such case to any Additional Judge of his Court, or transmit the record alongwith his comments on the attending circumstances to the High Court for appropriate orders.] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]
