(1)The Civil Judges shall hold their Courts at such place or places as the [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] may, from time to time appoint within the local limits of their respective jurisdictions:Provided that for special reasons it shall be lawful for the [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] to order that a Civil Judge shall hold his Court at a place outside the local limits of his jurisdiction.
