(1)Subject to the provisions contained in the [Part IV of the Goa, Daman and Diu Reorganisation Act, 1987 (Central Act 18 of 1987)] [Substituted for the expression 'Goa, Daman and Diu (Judicial Commissioner's Court) Regulation, 1963', by Amendment Goa Act 22 of 2009.] and the rules made thereunder, the District Judge shall have general control over all the Civil Courts subordinate to the District Court and their establishment and it shall be his duty to inspect, or to cause one of his assistants to inspect, the proceedings of all such Courts. Thereafter the District Judge or an Additional District Judge may give such direction with respect to matters not provided for by law as he may think necessary.(2)The District Judge shall also refer to the High Court all such matters as appear to him to require that a rule of that Court should be made thereon.
