.-Subject to the provisions in Chapter IV of Part V of the Constitution and such rules as may, from time to time, be made by the Supreme Court regarding appeals from the Courts of India, and to the provisions hereinafter contained, an appeal shall lie to the Supreme Court from any judgment, decree or final order in a civil proceeding of a High Court, if the High Court certifies-(i)that the case involves a substantial question of law of general importance; and(ii)that in the opinion of the High Court the said question needs to be decided by the Supreme Court.]
