Section 13 in The Appellate Side Rules of The High Court at Calcutta
13. [(1) When the Administrative Committee has acted under Rule 3 of this Chapter the relevant papers shall be laid on the table; and there shall be circulated to all the Judges as soon after each meeting as possible, a notice in which shall be stated the matters which have been laid before the Committee and the manner in which they have disposed of with a note that in the absence of any objection being raised by any Judge, the resolutions of the Administrative Committee would be deemed to be approved by all the Judges of the court.] [Substituted by Notification No. 2559-G, dated 26.3.1971.]
(2)When a Special Committee is appointed under Rule 7 of this Chapter, a notice shall be circulated to all the Judges informing them of the appointment, of the names of the members, and of the matters which have been referred to it.When any matters are pending before such Special Committee, notices shall be circulated fortnightly to all the Judges stating what matters are pending.If a Special Committee enters upon and conducts any correspondence under Rule 8 of these rules, the relevant papers shall be laid on the table for the information of the Full Court.
