(1)The High Court may, after previous publication, by notification, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the manner in which the proceedings of each Civil Court shall be kept and recorded.(b)regulating the grant of certified copies of papers in Civil Court;(c)regulating the duties and functions of the ministerial officers of the Civil Courts;(d)regulating the issue of licenses by the Principal District Judge of the district to persons to act as petition writers in Civil Courts in that district and the conduct of business by them and the scale of fees to be charged by them;(e)providing a penalty of such amount not exceeding five hundred rupees for breach of the rules made under clause (d) and the authority who could investigate the breach of rules and purpose of the penalty;(f)forms, books, registers, records and accounts to be maintained by the Civil Court;(g)payment of process fees in lump sum in advance along with the plant or otherwise;(h)the manner in which a consultative committee may be constituted for each district;(i)any other matter, not inconsistent with the provisions of this Act which, in the opinion of the High Court, may be prescribed for the effective enforcement of the Act.
