Section 43 in The Rajasthan High Court Ordinance 1949
43. Power to call for returns etc.
- The High Court shall have superintendence over all Courts, civil or criminal in the State for the time being subject to its appellate jurisdiction, and may, among other things do any of the following things, that is to say:-(a)provide for their inspection and supervision of their work;(b)call for returns;(c)make and issue general rules and prescribe forms for regulating the practice and proceedings of such Courts;(d)prescribe forms in which books, entries and accounts shall be kept by the officers of any such Courts and returns submitted by them;(e)settle tables of fees to be allowed to Amins (Kariks or Nazirs) and all clerks and officers of Courts;(f)regulate all such matters as it may think fit with a view to the promoting of their efficiency and the maintaining of proper discipline:Provided that such rules, forms and tables shall not be inconsistent with the provisions of any law for the time being in force and shall have been approved by the Rajpramukh.
