Section 13(2) in The Appellate Side Rules of The High Court at Calcutta
(2)When a Special Committee is appointed under Rule 7 of this Chapter, a notice shall be circulated to all the Judges informing them of the appointment, of the names of the members, and of the matters which have been referred to it.When any matters are pending before such Special Committee, notices shall be circulated fortnightly to all the Judges stating what matters are pending.If a Special Committee enters upon and conducts any correspondence under Rule 8 of these rules, the relevant papers shall be laid on the table for the information of the Full Court.
