Section 10 in The Appellate Side Rules of The High Court at Calcutta
10. The Registrar, Appellate Jurisdiction, is in administrative control of the offices on the Appellate Side of the Court, and the Officers in immediate charge of such offices are responsible to the Registrar and he to the Chief Justice for their efficient administration. Matters affecting all departments on the Appellate Side, and establishment questions in particular, shall be submitted to the Registrar through the Deputy Registrar.
