- (i) From the lists of ready matters, a warned list of matters liable to be placed on Daily Board of Divisional Courts for each term shall be prepared and notified on the notice board at least one week prior to the commencement of the term for which it is prepared and notified.(ii)The Warned List shall contain sufficient number of matters of each class or sub-class, sufficient for the Division Courts during the term. Matters shall be placed on the Warned list strictly according to the sequence of the Serial numbers in each class or sub-class.(iii)Matters referred to a Division Bench or full Bench or ordered to be placed before a Special Bench shall be included and shown separately in the Warned List, if they are ordered by the Chief Justice to be heard during the term for which the Warned List is prepared.(iv)Matters shown in a Warned List which have been disposed of, shall be struck off as and when they are disposed of.(v)The balance of any previous warned lists remaining Tat the end of any term with such additions as are necessary, shall constitute and be notified as the warned list for the next term; provided that a consolidated warned list incorporating the balances of the previous lists, if any, together with the necessary added matters shall be notified for the first term of each year.(vi)If, for any reason, the number of matters notified in any class or sub-class in the Warned List is during the course of the term considered to be insufficient for the term, the Chief Justice may direct, additional matters in the class or sub-class to be notified and added to the Warned List for the term.
