5. [ [Substituted by C.S. No. 69, dated 12.12.1984.]
The two Judges being members of the Standing Committee nominated under Rule 1 (b) shall have executive charge of the Administrative Department:Provided that each of them shall discharge such business as may be allocated to him by the Chief Justice.[Deleted by C. S. No. 100, dated 23.5.1995.]In case of difference of opinion, the matter shall be decided by the Chief Justice.]Powers of the Judge in the Administrative Department
