(2)Subject to the [provisions of [* * *] [Substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 26, for " provisions of clause (3)" (w.e.f. 1.2.1977). ] [clause (3)] [Substituted by the Constitution (Forty-second Amendment) Act, 1976, Section 26, for " provisions of clause (3)" (w.e.f. 1.2.1977). ], rules made under this article may fix the minimum number of Judges who are to sit for any purpose, and may provide for the powers of single Judges and Division Courts.
