(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.(2)The following matters on which Judges have to be consulted, may be disposed of by circulation of files, except in a case where a meeting is called in accordance with [sub-rule (ii) of] [Substituted by C.S. No. 97, dated 24.4.1991.] Rule 14: -(i)Proposed changes in the law where the proposition emanates from the Government or, in other cases, where a Committee or any Judge of the Court considers that action is called for.(ii)The Administration Report yearly submitted to Government when passed by the Judges of the Standing Committee.(iii)Rules which when published will have the force of law.(iv)Subjects connected with the relation between the Supreme Court and the High Court.]
