[(i) It shall be competent to any Judge to require that any matter within the cognizance of any Committee shall be referred to the Full Court.] [Added by C. S. No. 97 dated, 24.04.1991.](ii)[] [sub-rule 'ii' inserted by C.S. No. 97, dated 24.04.1991.] [xxx] [Words 'Provided that' omitted by C.S. No. 97, dated 24.04.1991.] [ln respect of any other matter within the cognizance of the Court, a Judge may request for holding of a Full Court meeting. When such a request is made, the opinion of the other members of the Full Court should be ascertained, and in case, the majority of the Judges are of the opinion that for consideration of the matter suggested a meeting of the Full Court be convened, such meeting shall be called ordinarily within two weeks of the decision aforesaid.] [Inserted by C.S. No. 29, dated 24.04.1979.]
