The powers of the High Court in relation to the following matters shall be exercised by a Bench of two Judges:—(i)a reference,-(a)under section 113 of the Code of Civil Procedure, 1908;(b)under section 395 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974).(ii)an application under rule 2 of Order XLV of the First Schedule to the Code of Civil Procedure, 1908;(iii)***(iv)exercise of powers under clause (1) of article 226 of the Constitution of India where such power relates to the issue of a writ in the nature of habeas corpus;(iva)an appeal from any original judgment, order or decree passed by a single Judge in exercise of the powers under clause (1) of article 226, article 227 and article 228 of the Constitution of India.(v)all other matters not expressly provided for in this Act, or any other law for the time being in force.
