(1)The High Court may, from time to time, with the approval of the Governor, make rules for the purpose of giving effect to the provisions 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 practice and procedure of the City Civil Court, so far as such rules are not inconsistent with the provisions of this Act as read with the Code of Civil Procedure, 1908;(b)registers, books, accounts and other records to be maintained by the City Civil Court;(c)returns, statements and other information to be submitted by the City Civil Court from time to time to the High Court, and also to the State Government if required by the State Government;(d)the manner in which the period of service in the City Civil Court of the Judges of that Court shall be calculated and the exercise of the powers of the Chief Judge under sub-section (2) of section 12;(e)the manner in which credit shall be given for court-fee already paid and the manner in which refund shall be made of any excess of court-fee in cases where a direction has been issued under the provision to clause (b) of sub-section (2) of section 9, or an order has been made under clause (ii) of section 14.(f)[ delegation to the Registrar of the City Civil Court of any judicial, quasi-judicial and non-judicial duties.] [Clause (f) inserted by West Bengal Act 17 of 1959.]
