(1)The Civil Courts in the State shall remain closed such days as the High Court, in consultation with the State Government, notifies in the official Gazette for the whole of the State or for any local area.(2)The Civil Courts shall have three vacations each year viz., Summer, Dasera and winter and the total period of the three vacations inclusive of Sundays and other holidays falling within them shall not exceed sixty days and the High Court shall fix the period of each vacation.(3)Notwithstanding anything contained in this Act at in the Code of Civil Procedure, 1908 (5 of 1908) the High Court may, by general or special order, make such arrangement as it deems fit for the disposal of urgent matters arising during the vacations.(4)The jurisdiction of the Vacation Judge shall extend to such matters as the High Court may, by order, determine.(5)Notwithstanding any arrangement made under Sub-section (3) or Sub-section (4) all the Civil Courts shall, for the purpose of Limitation Act, 1963 (36 of 1963) be deemed to be closed during the three vacations.(6)A judicial act done by a Civil Court on a holiday notified as such shall not be invalid by reason only of its having been done on such holiday unless it has caused prejudice to any party.
