In all cases in which the Standing Committee has acted under Rule 3 or a Sub-Committee under Rule 10, the correspondence shall be laid on the table for the information of the Full Court, and a notice shall be circulated [fortnightly] [Substituted by C. S. No. 97 dated, 24.04.1991.] to all the Judges of the matters which have, during the past [fortnight] [Substituted by C. S. No. 97 dated, 24.04.1991.], been laid before such Committees, showing whether they have been disposed of, and, if so, in what manner.
