Section 2 in The Appellate Side Rules of The High Court at Calcutta
2. The Administrative Committee shall be charged with the control and direction of the subordinate courts, so far as such control and direction are exercised otherwise than judicially.
[3. The Administrative Committee shall have power, without reference to the Judges generally -(a)to make recommendations for appointment to the Selection Grade posts of the Higher Judicial Service;(b)to make recommendations -(i)for selection of Assistant District Judges for appointment to the Higher Judicial Service,(ii)for selection of Assistant District Judges for appointment as Assistant Sessions Judges,(iii)for selection of Munsifs for appointment as Assistant Sessions Judges;(c)to make recommendations -(i)for confirmation of Assistant District Judges and Munsifs,(ii)for allowing Munsifs to cross Efficiency Bars,(iii)for appointment to the Selection Grade posts of Assistant District Judges;(d)to make recommendations for disciplinary action including degradation and suspension against members of the Higher Judicial Service and State Judicial Service;(e)to issue circulars, orders and general letters to the Subordinate Courts;(f)to dispose of any matter which might ordinarily have been dealt with by the Judge - in - Charge of the Administrative Department and which he or the Chief Justice may have referred to the Committee for their opinion.]Judge-in-Charge, Administrative Department
