(2)The following matters on which Judges have to be consulted, may be disposed of by circulation of files, except in a case where a meeting is called in accordance with [sub-rule (ii) of] [Substituted by C.S. No. 97, dated 24.4.1991.] Rule 14: -(i)Proposed changes in the law where the proposition emanates from the Government or, in other cases, where a Committee or any Judge of the Court considers that action is called for.(ii)The Administration Report yearly submitted to Government when passed by the Judges of the Standing Committee.(iii)Rules which when published will have the force of law.(iv)Subjects connected with the relation between the Supreme Court and the High Court.]
