12. [ Matters referred to the Administrative Committee by the Chief Justice.] [Added by Notification No. 19/VIII-C-151, dated 9.8.1977, published in U.P. Gazette, part II, dated 20.8.1977. p. 55]
[[13. Matters in which the opinion of the High Court is sought for by the Union or the State Government.] [Clause 10 of Section D renumbered as Item No. 13 and transferred in Section C vide Notification No. 8/VIII-C-151, dated 6.4.1978, published in U.P.Gazette, Part II, Dated 3.7.78.]]
