123. Constitution of Rule Committees in certain States .-
(1)A Committee, to be called the Rule Committee shall be constituted at [the town which is the usual place of sitting of each of the High Courts [* * *] referred to in section 122.](2)Each such Committee shall consist of the following persons, namely:-(a)three Judges of the High Court established at the town at which such Committee is constituted, one of whom at least has served as a District Judge or [* * *] [The brackets and words " (in Burma)" repealed by Act 11 of 1923, Section 3 and Sch. II.] a Divisional Judge for three years-(b)[ two legal practitioners enrolled in that Court,] [Substituted by Act 2 of 1951, Section 16, for the original Clauses (b) and (c).](c)[ a Judge of a Civil Court subordinate to the High Court,] [Clause (d) relettered as Clause (c) by Act 2 of 1951, Section 16.] [* * * ] [The word " and" omitted by Act 38 of 1978, Section 3 and Sch. II (w.e.f. 28.11.1978).][* * *] [Clause (d) omitted by Act 38 of 1978, Section 3 and Sch. II (w.e.f. 28.11.1978).](3)The members of each such Committee shall be appointed by the [High Court] [ Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 44, for " Chief Justice or Chief Judge" (w.e.f. 1.2.1977).], who shall also nominate one of their member to be President:[* * *] [Proviso omitted by the Code of Civil Procedure (Amendment) Act, 1976, Section 44 (w.e.f. 1.2.1977).](4)Each member of any such Committee shall hold office for such period as may be prescribed by the [High Court] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 44, for " Chief Justice or Chief Judge" (w.e.f. 1.2.1977).] in this behalf; and whenever any member retires, resigns, dies or ceases to reside in the State in which the Committee was constituted, or becomes incapable of acting as a member of the Committee, the said [High Court] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 44, for " Chief Justice or Chief Judge" (w.e.f. 1.2.1977).] may appoint another person to be a member in his stead.(5)There shall be a Secretary to each such Committee, who shall be appointed by the [High Court] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 44, for " Chief Justice or Chief Judge" (w.e.f. 1.2.1977).] and shall receive such remuneration as may be provided in this behalf [by the State Government.] [Substituted by A.O. 1937, for " by the G.G. in C. or by L.G., as the case may be" .]
