Section 128(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)In particular, and without prejudice to the generality of the powers conferred by sub-section (1), such rules may provide for all or any of the following matters, namely:(a)the service of summons, notices and other processes by post or in any other manner either generally or in any specified areas, and the proof of such service;(b)the maintenance and custody, while under attachment, of live-stock and other movable property, the fees payable for such maintenance and custody, the sale of such live-stock and property, and the proceeds of such sale;(c)procedure in suits by way of counterclaim, and the valuation of such suits for the purposes of jurisdiction;(d)procedure in garnishee and charging orders either in addition to, or in substitution for, the attachment and sale of debts;(e)procedure where the defendant claims to be entitled to contribution or indemnity over or against any person whether a party to the suit or not;(f)Omitted;(g)Omitted;(h)consolidation of suits, appeals and other proceedings;(i)delegation to the Registrar, Deputy Registrar or other official of the Court of any judicial, quasi-judicial and non-judicial duties; and(j)all forms, registers, books, entries and accounts which may be necessary or desirable for the transaction of the business of Civil Courts.
