(j)Contempt proceedings.(ii)Matters shall be placed on the list of ready matters strictly according to the sequence of the serial number in each sub-class.(iii)At the end of every month the matters which are ready and transferred to the Board Department during the course of the month shall be notified on the Notice Board and added to the list of ready matters in its appropriate class or sub-class. Such added matters shall take their place in the list according to their serial number in each class or sub-class.(iv)A matter in the list of ready matters which for any reason becomes unready, shall be removed from the list.
