Section 25 in Rajasthan Opium Smoking Prohibition Act, 1950
25. Administrative control of Courts.
(1)The control over District Courts and Courts subordinate thereto including the posting and promotion of and the grant of leave to persons belonging to the judicial service of [the State of Rajasthan] [Substituted vide item No. I of the Schedule to the Rajasthan Act No. 2 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.] and holding any post inferior to the post of District Judge shall be vested, in the High Court but nothing herein contained shall be construed as taking away from any such person the right of appeal which he may have under the law regulating the conditions of his service for the time being in force or as authorising the High Court to deal with him otherwise than in accordance with the conditions of his service prescribed under such law.(2)Subject to the provisions of sub-section (1), the District Judge shall have control over all the Civil Courts under this Ordinance within the local limits of his jurisdiction.[25A. Control over Special Civil Court to vest in the High Court. - Notwithstanding anything contained in this Ordinance, the control over special civil courts established under section 19-A shall directly vest in the High Court.] [Added by Rajasthan 20 of 1992 [12-8-1992 ].]
