Report No. 136

7. Arguments and submissions by parties.-

(1) A party to whom notice is issued under clause (a) of section 6 may, if it so chooses, appear in the reference and address oral arguments or make written submissions to the Court on the question at issue, including (if so permitted by the Court), arguments or submissions in reply to those of any party appearing in the reference.

(2) The Attorney-General of India to whom notice is issued under clause (b) of section 6, shall be entitled to appear in the reference and to address oral arguments or make written submission to the court, on the question at issue, including arguments or submissions intended to place before the Court the views of the Central Government on that question.

(3) Where notice is issued to the State Government under clause (c) of section 6, the State Government, through its advocate,-

(a) shall appear in the reference and address oral arguments (unless dispensed with by the court) and make written submissions to the Court on the question at issue; and

(b) shall, if so required by the Court, place before the Court all such material as may possibly support the view taken on the question at issue by the High Court exercising jurisdiction in relation to the State.

(4) The State Government, person or body to which or to whom notice may have been issued under clause (d) of section 6 may appear in the reference and address oral arguments or make written submissions to the Court on the question at issue.