(1)The High Court may, from time to time make rules for carrying out all of any of the purposes of this Act.(2)In particular and without prejudice to the generality of the forgoing power, such rules may provide for all or of the following matters:-(a)supervision and inspection of all courts subordinate to it;(b)fees to be charged for processes issued by civil Courts, or by any officer of any such court and the fee payable in any suit or 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 proceeding;(c)the manner in which proceedings of Civil Courts shall be kept and recorded, the manner in which paper books for the hearing of appeals may be prepared and the grant of copies;(d)matters relating to officers of courts;(e)persons who shall be permitted to act as petition writers in the courts subordinate thereto, grant of licences to such persons, conduct of business by them and the scale of fees to be charged by them, the authority by which breaches of rules shall be investigated and the penalties which may be imposed on them;(f)prescribing the principles for guidance of a District Judge for distribution of civil business amongst courts in his civil district;(g)emergent matters which a Judge in charge of District Court under section 18 shall have a power and jurisdiction to dispose of.
