(1)The High Court may, after previous publication, by notification make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely :-(a)the manner in which the proceedings of each Civil Court shall be kept and recorded;(b)regulating the grant of certified copies of papers in Civil Courts;(c)regulating the duties and functions of the ministerial officers of the Civil Courts;(d)regulating the issue of licences by the Principal District Judge of the district to persons to act as petition writers in Civil Courts in that district and the conduct of business by them and the scale of fees to be charged by them.(e)providing a penalty of such amount not exceeding five hundred rupees for breach of the rules made under Clause (d) and the authority who could investigate the breach of rules and impose the penalty;(f)Forms, books, registers, records and account to be maintained by the Civil Courts.(g)Payment of process fees in lump sum in advance along with the plaint or otherwise;(h)Any other matter which in the opinion of the High Court has to be or may be prescribed for the effective enforcement of the Act and the administration of the Courts.
