Report No. 95
5.11. Concept of Public law.-
"Public Law" in German juristic thought embraces all legal connections directed towards the State or other authorities vested with sovereign power. These are, above all, the spheres in which the State is active on behalf of the public weal. Public law embraces, among other things, con,stitutional law, administrative law, penal law, the rules on court procedure, international law, canonical law, the law on judges, the law on civil servants, police regulations, the law on education, social law, the law on taxation and the law on industrial administration.1
1. Cf. Wolfgang Heyde Administration of Justice in the Federal Republic of Germany, (1971), p. 38.
5.12. Headquarters and administrative matter. The German Federal Constitutional Court, like the Federal Court of Justice, sits in Karlsrune.1 The Court takes its place independent and autonomous, beside the other constitutional organs (the Legislature, the Federal President and the Federal Government). It has its own budget within the Federal Budget and has no connection with any particular Federal Ministry.
1. Wolfgang Heyde The Administration of Justice in the Federal Republic of Germany, (1971), pp. 86-87.
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