27. Power to make rules for custody and sale of attached property.
With the sanction of the State Government, the 1 High Court] may from time to time make rules consistent with this Act and with the Code of Civil Procedure 2 --(a)for the custody and sale of movable property attached in execution of decrees;(b)for the levy of a fee or commission on the sale of attached property and the disposal of the funds accruing from such fees;(c)as to the appointment and remuneration of persons 3 (not being persons in the service of the Government)] by whom property is to be attached, kept in custody and sold;(d)as to the appointment and remuneration of persons 3 (not being persons in the service of the Government)] by whom local investigations under section 180, and investigations and adjustments of accounts under section 181, of the Code of Civil Procedure 4 are to be made.
