35. When after the disposal of a case, a formal order is received from the Supreme Court, a copy of the same shall be forwarded at once to the lower court concerned for necessary action:
Provided that in a case where a sentence of death has been passed, confirmed or modified, a copy of the formal order received from the Supreme Court shall be forwarded at once to the State Government for information or for such action as they may think fit to take, followed by a copy of the judgment of that Court as soon as it is received in this Court from the Registrar of that Court.
