(1)The High Court may constitute a committee for each civil court subordinate to it or for two or more of such courts.(2)The functions of the Committee may include, among other things,-(i)the dissemination by means of publicity, advice and instruction of legal knowledge to the general public;(ii)the making of recommendations to the High Court or to the Government, regarding the improvements to be made to court buildings, amenities to be provided for the litigant public and lawyers and other matters of a similar nature;(iii)the bringing to the notice of the High Court the activities of the staff of the court in the discharge of their duties with a view to stamp out corruption and reporting to the Government specific cases of corruption, if any, for appropriate action; and(iv)the provision of facilities for the closer association between the members of the Bar and the Bench in considering matters of common concern.(3)The committee shall discharge such other functions as are assigned to it from time to time by the High Court.(4)The rules regulating the constitution of committees shall be such as may be prescribed by the Government in consultation with the High Court.
