Section 15 in The Appellate Side Rules of The High Court at Calcutta
15. On the following matters all the Judges shall be consulted: -
(a)Proposed changes in the law where the proposition emanates from the Government or, in other cases, where a Committee or any Judge of the Court considers that action is called for.(b)The Administration Reports yearly submitted to Government.(c)Rules which, when published, will have the force of law.(d)Subjects connected with the relations between the Supreme Court and the High Court.(e)All appointments which by law are made by the High Court and which are not otherwise expressly provided for by the rules in this Chapter.(f)[ Omitted].
