Report No. 95
5.9. Competence.-
The legal bases for the activity of the Federal Constitutional Court are Articles 92-94, 99 and 100 of the Basic Law as well as the Law on the Federal Constitutional Court of March 12, 1951 (which has however, since been amended several times). The competencies of the Federal Constitutional Court1 can be divided into the following four groups:
(a) Norm-checking procedure; [Article 93(1), para. 1].
(b) Dispute procedure of Constitutional organs, between the Federation and individual Laender, and between Laender; [Article 93(1), paras. 2, 3, 4].
(c) Complaint of unconstitutionality; [Article 93(1), paras. 4a, 4b].
(d) Other procedures (Article 93, para. 5).
1. Para. 5.10, infra.
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