(1)On the following matter decision shall be taken by the Judges at a meeting of the Full Court: -(i)All appointments which by law are [to be] made by the High Court and which are not otherwise expressly provided for by the Rules in this Chapter.(ii)All recommendations for the dismissal from office of Judicial Officer.(iii)Proposals for designating Advocates as Senior Advocates under Section 16 (2) of the Advocates Act, 1961.(iv)Matters relating to the service conditions, facilities and amenities of the Judges of the Court.(v)Constitution of Rule Committee under Section 123 of the New Civil Procedure Code nominating Judges for the Rule Committee.(vi)Consideration of matters relating to the Chief Justices' Conference.(vii)High Court Calendar.
