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State of Gujarat - Section

Section 122 in Gujarat High Court Rules, 1993

122. Sitting list.

- (i) The Registrar shall, before the commencement of a term, prepare under the orders of the Chief Justice, a Sitting List showing the number of Division, Courts, the names of the Judge or Judges sitting in each Division Court. The sitting list shall be put up on the Notice Board as far as possible one week before the commencement of the term.
(ii)Notwithstanding anything contained in the sitting list, the Chief Justice may, if he deems fit, constitute special Benches or change the sittings during the term.