Section 27 in The Karnataka Civil Courts Act, 1964
27. Power of High Court to make rules.—
(1)The High Court may, after previous publication, by notification, make rules consistent with this Act and any other law for the time being in force,—(a)prescribing the manner in which the proceedings of each Civil Court shall be kept and recorded;(b)regulating the grant of copies of papers in Civil Courts;(c)regulating the duties and functions of the ministerial officers of Civil Courts;(d)declaring what persons shall be permitted to act as petition-writers in the Civil Courts, and regulating the issue of licences to such persons, 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 fifty rupees for breach of any of the rules made under clause (d);(f)determining the authority by which such breaches of the rules shall be investigated and the penalties imposed.(2)Every penalty imposed under a rule made under sub-section (1) shall be recovered as if it were a fine imposed by a Magistrate in the exercise of his ordinary jurisdiction.
