G.S.R. 670(E).–– In exercise of the powers conferred by Article 145 of the Constitution and with the approval of the President, the Supreme Court hereby makes the following Rules further to amend the Supreme Court Rules, 2013, namely:—
1. (1) These Rules may be called the Supreme Court (Amendment) Rules, 2019.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Supreme Court Rules, 2013, hereinafter referred to as the said rules in Order IV, in Rule 1 in clause (c) after the proviso, the following proviso shall be inserted, namely:-
“Provided further that whenever an advocate whose name is entered on the rolls of any State Bar Council maintained under the Advocates Act, 1961 (25 of 1961) wants to appear and argue the case in person, he shall be exempted from the requirement of interaction by the concerned Registrar.”
3. In the said Rules, in Order VI in Rule 1, the following proviso shall be inserted, namely:
“Provided that the following categories of matters may be heard and disposed of finally by a Judge sitting singly nominated by the Chief Justice:
(i) Special leave petitions arising out of grant, dismissal or rejection of Bail Application or Anticipatory Bail Application in the matters filed against the order passed under Section 437, Section 438 or Section 439 of the Code of Criminal Procedure, 1973 (2 of 1974) involving the offences punishable with a sentence up to seven years imprisonment;
(ii) Applications for transfer of cases under Section 406 of the Code of Criminal Procedure, 1973 (2 of 1974);
(iii) Application of urgent nature for transfer of cases under Section 25 of the Code of Civil Procedure, 1908 (5 of 1908);
(iv) Any other category of cases notified by the Chief Justice from time to time, which may be heard and disposed of finally by a Judge sitting singly nominated by him.”
*To read the detailed notification, please follow the link: NOTIFICATION
Supreme Court of India
[Notification dt. 17-09-2019]
