Section 29 in The Himachal Pradesh Courts Act, 1976
29. Power to make rules.
(1)The High Court may from time to time make rules consistent with this Act and any other law for the time being in force for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generally of the powers conferred by sub-section (1) such rules may provide for all or any of the following matters :(a)for the supervision of all Courts subordinate to the High Court and their visitation and inspection ;(b)for the translation of any paper in the High Court, for the preparation of paper books for the hearing of appeals and the copying or, printing of any such papers or translation and the recovery from the persons at whose instance or on whose behalf papers are filed, of the expenses thereby incurred :(c)the fees to be charged for processes issued by the Civil Courts, or by any officer of any such Court and the fee payable in any suit for proceeding in any such Court by any party to such suit or proceeding in respect of the fees of the pleader of any other party to such suit or proceedings ;(d)the manner in which the proceedings of Civil Court should be kept and recorded, the manner in which paper books for the hearing of appeals shall be prepared and the granting of copies;(e)all matters relating to officers of Court.
