(1)The High Court may make rules consistent with this Act and any other enactments for the time being in force -(a)providing for the translation of any papers filed in the High Court and copying and printing any such papers or translations, and requiring from the persons at whose instance or on whose behalf they are filed payment of the expenses thereby incurred ;(b)declaring what persons shall be permitted to practise as petition-writers in the Courts of the State, regulating the conduct of business by persons so practising, and determining the authority by which breaches of rules under this clause shall be tried ;(c)determining in what cases legal practitioners shall be permitted to address the Court in English ;(d)prescribing forms for seals to be sued by those Courts ;(e)regulating the procedure in cases where any person is entitled to inspect a record of any such Court or obtain a copy of the same, and prescribing the fees payable by such persons, for searches, inspections and copies ;(f)conferring and imposing on the ministerial officers of the subordinate Courts such powers and duties of a non-judicial or quasi-judicial nature as it thinks fit, and regulating the mode in which powers and duties so conferred and imposed shall be exercised and performed ;(g)prescribing forms for such books, entries, statistics and accounts as it thinks necessary to be kept, made or compiled in those Courts or submitted to any authority ;(h)providing for the inspection of those Courts and the supervision of the working thereof;(i)regulating the exercise of the control vested in the High Court by section 35(4) of this Act; and(j)regulating all such matters as it may think fit, with a view to promoting the efficiency of the judicial and ministerial officers of those Courts, and maintaining proper discipline among these officers.(2)Whoever breaks any rule made under clause (b) shall be punished with a fine which may extend to fifty rupees.
