The High Court may make rules consistent with this Act and the rules made under section 52 prescribing-(a)the manner in which inquiries and proceedings under Part III or Part III-A may be held;(b)the offences which may be tried summarily;(c)the authority to which, and the conditions subject to which , appeals may be preferred and the manner in which such appeals may be filed and heard;(d)any other matter for which provision has to be made for enabling the High Court to effectively exercise its functions under this Act.
