- The powers of the High Court in relation to the following matters shall be exercised by a Bench of two Judges:-(i)a reference,-(a)under section 113 of the Code of Civil Procedure, 1908;(b)[ under section 395 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974).] [Substituted by Act 13 of 1980 w.e.f. 17.11.1980.](ii)an application under rule 2 of Order XLV of the First Schedule to the Code of Civil Procedure, 1908;(iii)[ x x x] [Omitted by Act 13 of 1980 w.e.f. 17.11.1980.](iv)[ exercise of powers under clause (1) of article 226 of the Constitution of India where such power relates to the issue of a writ in the nature of habeas corpus; [Substituted by Act 12 of 1973 w.e.f. 16.07.1973.](iva)an appeal from any original judgment, order or decree passed by a single Judge in exercise of the powers under clause (1) of article 226, article 227 and article 228 of the Constitution of India.](v)all other matters not expressly provided for in this Act, or any other law for the time being in force.
