Section 5(p) in Bombay High Court (Designation of Senior Advocates) Rules, 2018
(p)After completing the assessment the Permanent Committee shall place the proposals/ recommendations/ applications for designation, before the Full Court for consideration, along with its recommendations.(i)The Full Court will have due regard to the recommendations of the Permanent Committee.(ii)At any Full Court meeting, a Judge may abstain from participating in the proceedings with respect to any proposal.(iii)In the Full Court meeting convened for this purpose, voting by secret ballot will not normally be resorted to by the Full Court except when so unavoidable. In the event of a secret ballot, the decisions will be by majority of the Judges present and actually voting.
