If a Bench of two Judges considers that the decision of the proceedings pending before them involves reconsideration of a decision of two or more judges [x x x] [Omitted by Notification No. 5-1-9-3-37, dated 27-6-1978.] they may refer the matters to the Chief Justice with a recommendation that it be placed before a Full Bench. The referring Judges may refer a stated question or questions or may ask that the proceeding be heard and decided by the Bench in which it is referred. If the referring Judges refer a stated question or questions they shall dispose of the proceeding in accordance with the decision of the Full Bench on the question or questions referred on it.[Chapter IA [Inserted by Notification No. 45-I-9-3-37, dated 12-5-1976.] Part I
