Section 41 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
41. Power to make rules.
The [Subs., ibid., for" Court of the Judicial Commissioner"] High Court] may, from time to time, make rules consistent with this Act and any other law for the time being in force-(a)for the supervision of all Courts subordinate to the [Subs., ibid., for" Court of the Judicial Commissioner"] High Court] and their inspection;(b)for the translation of any papers filed in the [Subs., ibid., for" Court of the Judicial Commissioner"] High Court] and the preparation of paper books for the hearing of appeals and the copying, typing or printing of any such papers or translations and the recovery from the persons at whose instance or on whose behalf papers are filed, of the expenses thereby incurred;(c)the 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 proceedings;(d)the manner in which proceedings of Civil Courts shall be kept and recorded, the manner in which paper books for the hearing of appeals shall be prepared and the granting of copies;(e)all matters relating to officers of Court;(f)declaring what persons shall be permitted to act as petition writers in the Courts subordinate thereto;(g)regulating the issue of licences to such persons, the conduct of business by them and the scale of fees to be charged by them; and(h)determining the authority by which breaches of such rules shall be investigated and the penalties which may be imposed.
