(1)The District Judge shall obey all writs, orders or processes issued to him by the High Court and shall make such returns or reports thereto under his signature and the seal of the Court as the exigencies of the case require.(2)He shall further furnish such reports and returns and copies of proceedings as may be called for by the High Court or the [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.].
