Section 46 in The Rajasthan High Court Ordinance 1949
46. Power to make rules.
- The High Court may consistently with the laws for the time being in force make rules-(a)to regulate the sittings of the Court;(b)to regulate the practice of the Court;(c)to provide for the forms to be used in the Court for proceedings, and prescribe forms in which books, entries, statistics and accounts shall be kept by its officers;(d)to settle tables of fees to be charged on documents filed in the Court and to be allowed to all officers and clerks of the Court and advocates practising therein;(e)to regulate all such matters as it may think fit with a view to the promoting of the efficiency of the High Court and the maintaining of proper discipline.
