(3)Every appointment under this section shall be subject to such rules as [the High Court] [Substituted for 'His Highness' by Notification 3-L/85 published in the Government Gazette dated 8th Bhadon, 1985.] may prescribe in this behalf, and in dealing with any matter under this section, a Judge of a Court of Small Cause shall act subject to the control of the District Court.
