13. [] [Clause 18 renumbered as Rule 13 by Notification No. 19/VIII-C-151, dated 9.8.77, published in U.P. Gazette , Part II, dated 20.8.1977.] Decision in case of a difference of opinion.
- In case of a difference of opinion at [Full Court] [The words 'Full Court' substituted for the words 'a judges' by Notification No. 19/VIII-C-151, dated 9.8.77, published in U.P. Gazette , Part II, dated 20.8.1977.] meeting or a meeting of the Administrative Committee the decision shall be in accordance with the opinion of the majority of the Judges present, and in case the Judges present be equally divided, the Chief Justice or in his absence the Senior Judge present shall have a casting vote.
