(1)Subject to the provisions of any law made by Parliament, the Supreme Court may from lime to time, with the approval of the President, make rules for regulating generally the practice and procedure of the Court including--(a)rules as to the persons practising before the Court,(b)rules as to the procedure for hearing appeals and other matters pertaining to appeals including the time within which appeals to the Court are to be entered;(c)rules as to the proceedings in the Court for the enforcement of any of the rights conferred by Part III;(cc)rules as to the proceedings in the Court under article 139A;(d)rules as to the entertainment of appeals under sub-clause (c) of clause (1) of article 134;(e)any judgment pronounced or order made by the Court may be received and rules as to the conditions the procedure for such review including the time within which applications to the Court for such review are to be entered;(f)rules as to the costs of and incidental to any proceedings in the Court and as to the fees to be charged in respect of proceedings therein;(g)rules as to the granting of bail;(h)rules as to stay of proceedings;(i)rules providing for the summary determination of any appeal which appears to the Court to be frivolous or vexatious or brought for the purpose of delay;(j)rules as to the procedure for inquiries referred to in clause (1) of article 317.
