(1)The Statutes may be made by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] or may be amended, repealed or added to by Statutes made by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] in the manner hereinafter provided.
