Section 14A(1) in The Appellate Side Rules of The High Court at Calcutta
(1)All cases transferred to the High Court by subordinate court under Article 228 of the Constitution of India shall after service of notice on the parties, be laid before the Division Bench presided over by the Chief Justice for determination whether such cases involve a substantial question of law as to the interpretation of the Constitution. All applications under the said Article for transferring such cases to the High Court shall also be moved before the Bench presided over by the Chief Justice.
