Section 15 in Bombay High Court Letters Patent, 1866
15. High Courts to superintend and to frame Rules of Practice for subordinate Courts. - Each of the High Courts established under this Act shall have superintendence over all Courts which may be subject to its appellate jurisdiction and shall have power to call for returns and to direct the transfer of any suit or appeal from any such Court to any other Court of equal or superior jurisdiction and shall have power to make and issue general rules for regulating the practice and proceedings of such Courts, and also to prescribe forms for every proceedings in the said Courts for which it shall think necessary that a form be provided, and also for keeping all books, entries, and accounts to be kept by the Officers, and also to settle tables of fees to be allowed to the sheriff, attorneys and all clerks and officers of Courts and from time to time to alter any such rule or form or tables; and the rules so made and the forms so framed and the tables so settled shall be used and observed in the said Courts, provided that such general rules and forms and tables be not inconsistent with the provisions of any law in force, and shall before they are issued have received the sanction in the presidency of Fort William, of the Governor-General in Council, and in Madras or Bombay of the Governor in Council of the respective Presidencies.
