(1)The High Court may make rules consistent with the provisions of this Act-(a)prescribing the qualifications and mode of admission of pleaders and the fees payable for admission;(b)prescribing the fees payable in respect of examinations (if any) held for the office of Pleader;(c)regulating, and providing for the recognition of, bar associations and for granting sanction to the rules of such associations;(d)requiring that a Pleader shall be a member of, and submit to the rules of, a bar association;(e)requiring that a Pleader shall be a member of, and subscribe to, the law library attached to the principal Court in which he practices-,(f)providing for the taxation of costs between party and party;(g)providing for the allowance and taxation of costs between Pleader and client whether in litigious or non-litigious business;(h)prescribing, in lieu of the forms in Schedule II, the form of sanad to be given to pleaders and the form of vakalatnamas;(i)prescribing, in lieu of or in addition to the rules in Schedule III, the manner in which the Pleader's fee shall be computed, and the amount of the Pleader's fee, and determining the amount or value of the subject matter in particular classes of cases or in cases generally, for the purpose of calculating the Pleader's fee;(j)prescribing the manner in which costs in appeals or applications to the High Court from decrees or orders of courts subordinate to the High Court shall be taxed, in cases where costs between party and party are awarded by the High Court;(k)fixing the scale of costs which may be awarded in cases under sub-section (2) of Section 27;(l)generally, to give effect to such provisions of this Act as may require to be provided for by rules.
