Section 10A in The Appellate Side Rules of The High Court at Calcutta
10A. [ [Rule 10A added by Notification No. 5659-G, dated 17.8.1966.] The expression 'Registrar' occurring in these rules includes 'Additional Registrars':
Provided that the powers and the duties of the Registrar under the Appellate Side Rules may be distributed as between the Registrar and the Additional Registrars by the Chief Justice from time to time.] [[Substituted by Notification No. 2559-G, dated 26.03.1971. Earlier it read as under:'3. The English Committee stall have power without reference to the Judges, generally -(a)to dispose of all correspondence within its own Department, urgent in its nature and not of general importance;(b)to make recommendations for the appointment of Subordinate Judges, and Munsifs;(c)to issue Circular Order and General Letters to the mufassal Court, and(d)to dispose of any matter might ordinarily have been dealt with by the Judge - in - Charge of the English Department, and which he may have referred to the Committee for its opinion.'.]]
