Section 122 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
122. [ Power of High Court to make rules. [Section 122 substituted by Notification 3-L/1985 dated 8th Bhadon, 1985.]
- The High Court may, from time to time after previous publication, make rules regulating its own procedure and the procedure of the Civil Courts subject to its superintendence, and may by such rules annul, alter or add to all or any of the rules in the First Schedule].
