(1)These rules may be cited as The Supreme Court Rules, 1966.(2)They shall come into force on such date as the Chief Justice of India may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of these rules:Provided that proceedings pending in the Supreme Court or any High Court in relation to appeals by virtue of certificates granted under article 132(1), article 133(1) or article 135 of the Constitution shall unless otherwise ordered by this Court, be governed by the rules in force prior to the appointed date, and all steps therein shall continue to be taken in accordance with the said rules.
