Section 17 in Karnataka Court-Fees and Suits Valuation Act, 1958
17. Court-fee Examiners.
(1)The High Court may depute officers to be designated Court-fee Examiners to inspect the records of subordinate courts with a view to examine the correctness of representations made to, and orders passed by, courts on questions relating to valuation of subject-matter and sufficiency of fee in respect of proceedings in such courts.(2)Questions raised in reports submitted by such Court-fee Examiners and relating to any suit, appeal or other proceeding pending in a court shall be heard and decided by such court; and for the avoidance of doubt it is hereby declared that in hearing and deciding a question raised in any such report, it shall be lawful for the court to review an earlier decision given by the court on the same question.
