Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com SUPREME COURT (COUNCIL OF LAW REPORTING)RULES, 1964 CONTENTS 1. 1 2. 2 3. 3 4. 4 5. 5 6. 6 7. 7 8. 8 9. 9 10. 10 11. 11 SCHEDULE 1 :- SCHEDULE SUPREME COURT (COUNCIL OF LAW REPORTING)RULES, 1964 G.S.R. 1786, dated 10th December, 1964 1.-In exercise of the powers conferred by Cl. (2) of Art. 146 of the Constitution. The Chief Justice of India hereby makes the following rules with respect to the conditions of service of persons serving on the Editorial Staff attached to the Supreme Court of India. 1. 1 :- (i) These Rules shall be, called the Supreme Court (Council of Law Reporting) Rules, 1964. (ii) They shall be deemed to have come into force from the 1st November, 1964. 2. 2 :- The series of law reports containing the decisions of the Supreme Court of India known and cited as the Supreme Court Reports shall be published under the supervision of a Council to be called the Supreme Court Council of Law Reporting (hereinafter in these rules called "the Council"). 3. 3 :- (i) The Council shall consist of 5 members and shall be constituted as follows:- (a) The Chief Justice of India (Chairman). (b) Two Judges of the Supreme Court nominated by the Chief Justice of India, (c) The Attorney-General for India, and (d) One Advocate to be nominated by the executive council of the Supreme Court Bar Association. (ii) The Registrar of the Supreme Court of India shall be the ex-officio Secretary of the Council. 4. 4 :- The term of office of the members of the Council shall be as follows : - (a) The Chief Justice of India and the Attorney-General for India shall be ex- officio members and shall continue to he members for such period as each of them shall hold his respective office; (b) The other members shall hold office for one year from the date of their respective nominations, but each of such members shall be eligible for re- nomination for further terms of one year each so often as the nominating authority may think fit to re-nominate him, provided however that the term of the Judge members shall not extend beyond the term of their office as Judge of the Supreme Court. 5. 5 :- The powers and duties of the Council shall be as follows :- (i) generally to control and supervise the work of the Editorial staff hereinafter mentioned and to issue from time to time directions or instructions, general or special, in the matter of the preparation, printing and publication of the Supreme Court Reports; (ii) to assess, from time to time, the merits or demerits of the work of the Editorial staff or any member thereof; (iii) to make arrangements, in consultation with the Controller of Printing and Stationery, Government of India, for printing and publication of the Supreme Court Reports. 6. 6 :- (i) The strength of the "Editorial Staff" collectively called herein as such and consisting of the Editor, Assistant Editors and Reporters shall be as shown in the 2nd column of the Schedule attached hereto and the rates of pay of the holders of the said posts shall be those shown against each of the said posts in the 3rd column of the said Schedule. (ii) The Chief Justice of India may amend the Schedule by increasing or decreasing the number of posts of the categories specified therein provided that the power of the Chief Justice of India to create temporary posts of the categories specified therein shall be limited to the creation of such posts for any specified period not exceeding two years. 7. 7 :- (i) The appointments of the members of the Editorial staff shall be made by the Chief Justice of India. (ii) Members of the Editorial Staff holding the posts of Editor and Assistant Editors shall be full time Court servants and shall not be entitled to act and plead as Advocates in any Court or accept any other paid office or appointment during the term of their employment as such members and their conditions of service and conduct including imposition of penalties shall be those which may, from time to time, be provided in the Supreme Court Officers and Servants (Conditions of Service and Conduct)) Rules. 1961. (iii) Members of the Editorial Staff holding the posts of Reporters shall be part-time Court Servants holding temporary non-pensionable posts. They shall be appointed for such period as the Chief Justice of India may determine and the period of such appointment may, from time to time, be extended by him, provided that during the period of such appointment the Chief Justice of India may terminate the appointment of any Reporter at any time on a month's notice in writing without assigning any reasons. 8. 8 :- The Editor assisted by other members of the Editorial Staff shall take all necessary action to ensure that all reportable cases are duly reported in the Supreme Court Reports and in accordance with the directions or instructions issued by the Council from time to time. 9. 9 :- Members of the Editorial Staff belonging to the category of Reporters shall give an undertaking that during the term of then employment as such members, they shall not except with the permission of the Chief Justice of India, act and plead as Advocates in any Court other than the Supreme Court of India and save as aforesaid no such person shall hold or accept any other paid office or appointment without the sanction of the Chief Justice of India. 10. 10 :- No member of the Editorial Staff shall use for any purpose whatsoever other than his duties in connection with the Supreme Court Reports, any document or information which has either come into his possession or has been prepared or collecled by him in the course of such duties. 11. 11 :- The Supreme Court (Council of Law Reporting). Rules. 1961 shall stand cancelled from the date of the conning into force of these Rules. Provided that orders or appointments, it any. already made under the repealed rules shall continue in force and be deemed to have been made under these rules. ' SCHEDULE 1 SCHEDULE ______________________________________________________________________________ Category of post Number of posts Scales/Rates of pay per mensem ______________________________________________________________________________ 1. Editor 1 Rs. 1100-50-1300-60-1600-100-1800 2. Assistant Editor 2 Rs. 900-50-1250. 3. Reporter 2 Rs. 450 fixed. ________________________________________________________________________________