12. [ Matters referred to the Administrative Committee by the Chief Justice.] [Renumbered by Notification No. C-1572 J.R. (S)/VIII-C-151, dated 1.8.1994, published in U.P. Gazette (Extraordinary), Part 4 (Ka), dated 1.8.1994.]
[ [13.] [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 3.7.1978.] Matters in which the opinion of the High Court is sought for by the Union or the State Government.]
