44. Power to High Court to make rules .-The High Court may make rules consistent with this Act as to-
(a)the filing of awards and all proceedings consequent thereon or incidental thereto;(b)the filing and hearing of special cases and all proceedings consequent thereon or incidental thereto;(c)the staying of any suit or proceeding in contravention of an arbitration agreement;(d)the forms to be used for the purposes of this Act;(e)generally, all proceedings in Court under this Act.
