Section 28(5) in The Karnataka Civil Courts Act, 1964
(5)The place at which the Court of the Vacation District Judge or the Vacation Senior Civil Judge shall be held, shall be the same as the place at which the District Court concerned may be held. The Vacation District Judge or the Vacation Senior Civil Judge shall have such administrative control over the staff of the several Civil Courts in the District, as the High Court may, by general or special order determine.
