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    Allocation of Business Rules 1961

    1. Appointment, resignation and removal of the Chief Justice of India and Judges of the Supreme Court of India; their salaries, rights in respect of leave of absence (including leave allowances), pensions and travelling allowances.
    2. Appointment, resignation and removal, etc., of Chief Justice and Judges of High Courts in States; their salaries, rights in respect of leave of absence (including leave allowances), pensions and travelling allowances.
    3. Appointment of Judicial Commissioners and Judicial officers in Union Territories.
    4. Constitution and organisation (excluding jurisdiction and powers) of the Supreme Court (but including contempt of such Court) and the fees taken therein.
    5. Constitution and organisation of the High Courts and the Courts of Judicial Commissioners except provisions as to officers and servants of these courts.
    6. Administration of justice and constitution and organisation of courts in the Union Territories and fees taken in such courts.
    7. Court fees and Stamp duties in the Union Territories.
    8. Creation of all India Judicial Service.
    9. Conditions of service of District Judges and other Members of Higher Judicial Service of Union Territories.
    10. Extension of the Jurisdiction of a High Court to a Union Territory or exclusion of a Union Territory from the Jurisdiction of a High Court.
    11. Legal aid to the poor.
    12. Administration of Justice.
    13. Access to Justice, Justice Delivery and Legal Reforms.