Section 80 in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
80. Power of High Court to make rules.
(1)The High Court may make rules to provide for or regulate all or any of the following matters, namely:-(a)the fees payable for serving and executing processes issued by the High Court in its appellate jurisdiction and by the CrAm 1 Criminal Courts subordinate thereto;(b)the remuneration of persons employed by the Courts mentioned in clause (a) in the service or execution of processes;(c)the fixing by District and Sessions Judges and District Magistrates of the number of process-servers necessary to be employed for the service and execution of processes issued from their respective Courts and the Courts subordinate thereto;(d)the display in each Court of a table in the English and in the local language or languages showing the fees payable for the service and execution of processes.(2)All rules made under sub-section (1) shall be subject to confirmation by the State Government and on such confirmation shall be published in the [Fort, St. George Gazette] [Now, the Tamil Nadu Government Gazette.] and shall thereupon have effect as if enacted in this Act.
