1. [ [Substituted by C.S. No. 68, dated 12.12.1984.]
There shall be a Standing Committee composed of -(a)the Chief Justice.(b)two Judges nominated by the Chief Justice who shall have executive charge of the Administrative Department. [They shall be generally the seniormost Judges to be designated as Judge, Administrative Department I, and Judge, Administrative Department II. In case any Judge is unwilling to work as an Administrative Judge, the Judge next in the order of seniority will be appointed in his place.][Proviso omitted by C. S. No. 97, dated 24.04.1991.](c)four judge nominated by the Chief Justice by rotation for a period of two years. [One of them shall be the Judge appointed from Superior Judicial Service.] [Inserted by C. S. No. 97, dated 24.04.1991.]]
