COMMITTEES

ANNEXURE 'A'

DETAILS OF THE COMMITTEES OF HON’BLE JUDGES

[As on 16.11.2011]

Sl. No.	Subject matter dealt with by the Committee	Composition of the Committee
1.	Committee of Hon'ble Judges to advise Hon'ble the Chief Justice of India on various steps and decisions required to be taken towards construction of building on 12.19 acres land allotted to CPWD at Pragati Maidan for additional requirements of Supreme Court.	1. Hon’ble Mr. Justice Altamas Kabir 2. Hon’ble Mr. Justice Dalveer Bhandari 3. Hon’ble Mr. Justice D.K. Jain 4. Hon’ble Mr. Justice P. Sathasivam
2.	Building and Purchase Committee.	1. Hon’ble The Chief Justice of India 2. Hon’ble Mr. Justice Altamas Kabir 3. Hon’ble Mr. Justice Dalveer Bhandari 4. Hon’ble Mr. Justice D.K. Jain
3.	Departmental Promotion Committee for making recommendations for promotion of Gazetted Officers	1. Hon’ble Mr. Justice Altamas Kabir 2. Hon’ble Mr. Justice Dalveer Bhandari 3. Hon’ble Mr. Justice H.L. Dattu
4.	Committee for selection of Law Clerk-cum-Research Assistants for being provided to Hon’ble Judges	1. Hon’ble Mr. Justice Dalveer Bhandari 2. Hon’ble Mr. Justice H.L. Dattu
5.	Committee to consider the representations from the staff for taking welfare measures, redressal of their grievances and relates issues of common importance.	1. Hon’ble Mr. Justice P. Sathasivam 2. Hon’ble Mr. Justice R.M. Lodha
6.	Library Committee	1. Hon’ble the Chief Justice of India 2. Hon’ble Mr. Justice Altamas Kabir 3. Hon’ble Mr. Justice Dalveer Bhandari
7.	Security Committee	1. Hon’ble Mr. Justice Altamas Kabir 2. Hon’ble Mr. Justice D.K.Jain
8.	Committee to supervise and give directions on civil and electrical works to be carried out in/for (i) CGHS First Aid Post functioning in the Supreme Court premises (ii) any other part of Supreme Court Building.	1. Hon’ble Mr. Justice Dalveer Bhandari 2. Hon’ble Mr. Justice D.K.Jain
9.	Committee for supervising the Maintenance and Upgradation and allotment of rooms in Supreme Court Transit Home-cum-Guest House.	1. Hon’ble Mr. Justice Dalveer Bhandari 2. Hon’ble Mr. Justice D.K.Jain
10.	Advocates-on-Record Examination Committee.	1. Hon’ble Mr. Justice Altamas Kabir 2. Hon’ble Mr. Justice D.K. Jain 3. Hon’ble Mr. Justice P. Sathasivam
11.	Committee for Amendments of the Supreme Court Rules, 1966.	1. Hon’ble Mr. Justice Altamas Kabir 2. Hon’ble Mr. Justice P.Sathasivam 3. Hon’ble Mr. Justice R.M. Lodha
12.	Hon’ble Judge nominated to deal with PIL Matters.	Hon’ble Mr. Justice R.M.Lodha
13.	Law Reporting Council.	1. Hon’ble the Chief Justice of India (Ex-officio) 2. Hon'ble Mr. Justice D.K. Jain 3. Hon'ble Mr. Justice G.S. Singhvi, Judge Member (w.e.f. 01.06.2011) 4. Attorney General for India, Member (Ex-officio) 5. Shri Praveen H. Parekh (Sr. Advocate), Supreme Court Bar Association, Member (Nominee of the Bar Association 2011-2012)
14.	Committee to consider cases of Accreditation of Legal Correspondents.	1. Hon’ble Mr. Justice Dalveer Bhandari 2. Hon’ble Mr. Justice T.S.Thakur 3. Hon’ble Mr. Justice H.L.Gokhale
15.	Judges Committee for approving allotment of Lawyers Chambers.	1. Hon’ble Mr. Justice Dalveer Bhandari 2. Hon’ble Mr. Justice D.K. Jain
16.	Supreme Court Museum Committee.	1. Hon’ble Mr. Justice Aftab Alam
17.	Mediation and Conciliation Project Committee.	1. Hon’ble Mr. Justice Dalveer Bhandari, Chairman 2. Hon’ble Mr. Justice Cyriac Joseph 3. Hon’ble Mr. Justice Swatanter Kumar 4. Hon’ble Mr. Justice Madan B.Lokur 5. Shri P.P.Rao, Sr. Advocate 6. Member Secretary, NALSA 7. Shri Sunil Thomas,Member Secretary
18.	Arrears Committee constituted inter alia for the purpose of identifying the pending cases in the High Courts which need to be heard and disposed of on priority basis.	1. Hon’ble the Chief Justice of India, Chairman 2. Shri G.E.Vahanvati, Attorney General 3. Prof. Dr. Mohan Gopal, Director, NJA 4. Shri Sunil Thomas, Member Secretary
19.	Supreme Court Legal Services Committee (S.C.L.S.C)	Hon’ble Mr. Justice Dalveer Bhandari
20.	Committee for formation of common panel of Senior Advocates and Advocates-on Record for the use of SCLSC and the Registry and of Non-Advocates-on-Record for the use of the Registry for the Years 2011-2012( Amicus Curiae Panel).	1. Hon’ble Mr. Justice Dalveer Bhandari 2. Hon’ble Mr. Justice S.S. Nijjar
21.	Editorial Board for Court News	1. Hon’ble Mr. Justice Dalveer Bhandari 2. Hon’ble Mr. Justice R.M. Lodha
22.	Committee for selection of all the items (furniture, electrical etc.) proposed to be purchased by the Registry .	1. Hon’ble Mr. Justice Altamas Kabir 2. Hon’ble Mr. Justice Dalveer Bhandari 3. Hon’ble Mr. Justice D.K.Jain
23.	Screening Committee for review of cases of Addl. Registrar and above for their continuance or otherwise in the service of this Registry beyond the age of 50 or 55 years.	1. Hon’ble Chief Justice of India 2. Hon’ble Mr. Justice R.M. Lodha 3. Hon’ble Mr. Justice H.L. Dattu
24.	Committee to supervise and give directions on (i) replacement of old and obsolete furniture/furnishing etc. in the Chambers, residential offices of Hon'ble Judges and in the offices of Registry (ii) additional furniture and furnishing items/electrical items/electrical appliances etc, which may be supplied in the Chambers as well as residential offices by the Registry (iii) furniture and furnishing including additional furniture, if any, in CGHS First Aid Post.	1. Hon’ble Mr. Justice Dalveer Bhandari 2. Hon’ble Mr. Justice D.K. Jain
25.	Committee to provide the same medical facilities, which are not provided or are deficiently provided in the CGHS First Aid Post functioning in the Supreme Court Premises but are made available in the medial Unit of the High Court and to upgrade the FAP into CGHS Medical Centre.	1. Hon’ble Mr. Justice Dalveer Bhandari 2. Secretary, Department of Justice, Govt. of India 3. Secretary (Health), Govt. of India
26. (a)	Composition of E-Committee.	1. Hon’ble the Chief Justice of India, Patron-in-charge 2. Shri S.G. Shah, Registrar (CC), Temporarily deputed to look after the day to day work of the E-Committee. 3. Dr. H.K. Suhas, Member (Technical) 4. Shri A.T. Ukrani, Additional Registrar, Supreme Court of India, - Deputed to discharge the duties as Member (Judicial)
(b)	Invitee Member of the E-Committee.	1. Shri Goolam E. Vahanvati, Attorney General for India, 2. Justice Badar Durrez, Hon'ble Judge, Delhi High Court, 3. Shri Gopal Subramanium, Senior Advocate 4. Shri A.I.S. Cheema, Secretary General, Supreme Court of India, 5. Smt. Neela Gangadharan, Secretary to Government of India, Department of Justice, Ministry of Law & Justice, New Delhi. 6. Shri S.R. Rao, Additional Secretary, Department of Information Technology, Ministry of Communications and Information Technology, CGO Complex, Lodhi Road, New Delhi. 7. Shri S. G. Shah, Registrar (CC), Supreme Court of India, Tilak Marg, New Delhi 8. Smt. Meena Agarwal, Joint Secretary, Plan Finance-II, Department of Expenditure.

DETAILS OF THE COMMITTEES OF OFFICERS

[As on 02.02.2012]