Section 4 in The Appellate Side Rules of The High Court at Calcutta
4. One Judge, being a member of the Administrative Committee, shall have executive charge of the Administrative Department, by which is meant the administrative business of the court on its Appellate Side:
Provided that the Chief Justice may at any time direct that the powers conferred on the Judge in the Administrative Department shall be exercised by two or more Judges of the Court, who shall also be members of the Administrative Committee, and who may apportion the duties of the post between them, subject to the approval of the Chief Justice.Powers of the Judge in the Administrative Department
