The [Judges] [Substituted by C.S. No. 97, dated 24.04.1991.] in the Administrative Department [are] [Substituted by C.S. No. 97, dated 24.04.1991.] empowered to pass orders on -(i)[ Grant or refusal of leave to District and Sessions Judges and Additional District and Sessions Judges;] [New Sub-rule (i) added, existing sub-rules (i) to (iii) re-numbered as sub-rules (ii) to (iv) and existing sub-rule (iv) omitted by C.S. No. 97, dated 24.04.1991.](ii)Matters arising out of the revision of all periodical returns and statements furnished by the Subordinate Civil and Criminal Courts;(iii)The leave, [x x x x x] [Deleted by C.S. No. 100, dated 23.05.1996.] of Subordinate Judges, with or without the powers of an Assistant Sessions Judge, and Munsifs with extraordinary powers;(iv)All other correspondence not relating to matters judicial, or to orders of other Judges;unless there is, as to any subject, an express rule to the contrary, or unless the importance of the subject renders it, in his opinion, fit to be laid before a greater number of judges.Sub-Committees
