- The powers of the High Court in relation to the following matters shall be exercised by a single Judge, provided that the Judge before whom the matter is posted for hearing may adjourn it for being heard and determined by a Bench of two Judges:-(i)determining in which of several courts having jurisdiction a suit shall be heard;(ii)admission of an appeal in forma pauperis;(iii)exercise of original jurisdiction under any law for the time being in force;(iv)appeals under rule 1 of Order XLIII of the First Schedule to the Code of Civil Procedure, 1908;(v)appeals in which the subject matter is as to costs only;(vi)any matter of an interlocutory character in appeals and other proceedings;(vii)admission of an appeal presented after the expiry of the period allowed by the law of limitation;(viii)[ exercise of powers conferred by section 389, section 439 and section 440 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);] [Substituted by Act 13 of 1980 w.e.f. 17.11.1980.](ix)exercise of powers under section 24 of the Code of Civil Procedure, 1908, or [under section 407 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974)] [Substituted by Act 13 of 1980 w.e.f. 17.11.1980.];(x)[ x x x] [Omitted by Act 13 of 1980 w.e.f. 17.11.1980.](xi)appeals from interlocutory orders, where such appeals are allowed by law.(xii)[ exercise of powers under,- [Inserted by Act 12 of 1980 w.e.f. 17.11.1980.](a)clause (1) of article 226 of the Constitution of India except where such power relates to the issue of a writ in the nature of habeas corpus; and(b)articles 227 and 228 of the Constitution of India.](xiii)[ x x x] [Omitted by Act 6 of 1994 w.e.f. 08.03.1994.]
