Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HIGH COURT AT PATNA (ESTABLISHMENT OF PERMANENT BENCH AT RANCHI) ACT, 1976 57 of 1976 [8th April, 1976] CONTENTS 1. Short title 2. Establishment of a permanent bench of High Court at Patna at Ranchi HIGH COURT AT PATNA (ESTABLISHMENT OF PERMANENT BENCH AT RANCHI) ACT, 1976 57 of 1976 [8th April, 1976] STATEMENT OF OBJECTS AND REASONS A circuit bench of the Patna High Court was established at Ranchi with effect from 6th March, 1972, underclause 36 of the Letters Patent of that High Court. The bench was established to meet the needs of the adivasi population of the Chota Nagpur area in Bihar. The functioning of t h e circuit bench was causing considerable difficulties besides involving heavy expenditure. As the reasons for the establishment of a bench at Ranchi continue to exist, the Government of Bihar is very keen that the bench should be made permanent. It is, therefore, proposed to set up a permanent bench of the Patna High Court at Ranchi with its territorial jurisdiction extending over the North Chota Nagpur Division comprising of the districts of Hazaribagh, Giridih and Dhanbad and the South Chhota Nagpur Division comprising of the districts of Ranchi. Palamau and Singhbhum. The bill seeks to achieve this object.--Gaz. of India, 6- 2-1976, Pt. II, S. 2, Ext., p. 603. 1. Short title :- This Act may be called the High Court at Patna (Establishment of a Permanent Bench at Ranchi) Act, 1976. 2. Establishment of a permanent bench of High Court at Patna at Ranchi :- There shall be established a permanent bench of the High Court at Patna at Ranchi, and such Judges of the High Court at Patna, being not less than three in number, as the Chief Justice of that High Court may, from time to time, nominate, shall sit at Ranchi in order to exercise the jurisdiction and power for the time being vested in that High Court in respect of cases arising in the districts of Hazaribagh, Giridih, Dhanbad, Ranchi, Palamau and Singhbhum : Provided that the Chief Justice of that High Court may, in his discretion, order that any case or class of cases arising in any such district shall be heard at Patna.