Report No. 80
Question No. 7
(a) In the case of six High Courts, this Question does not survive in view of their opinion on Question 4. One High Court is of the view that the Commission may informally consult the Attorney-General, the Solicitor-General and the Advocate-General.
(b) In the case of the Chief Justice and five Judges of one High Court as well as some Judges of another High Court also, question 7 does not survive.
(c) A very eminent jurist has, under Question 7, referred to his opinion on Question 6 (supra).
(d) Four State Governments and one Law Secretary do not favour the appointment of a Commission, and for them Question 7 does not survive. One State Government is of the view that the members of the bar should not be consulted at any stage, while, according to another State Government, one practising member of the bar may (as suggested in its reply to Question 6) be included (though not always). But if that is not practicable, the Attorney-General be consulted informally.
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