Indian Divorce Act, 1869
62. Power to make rules
The High Court shall make such rules under this Act as it may
from time to time consider expedient, and may from time to time alter and add
to the same:
PROVIDED that such rules, alterations and additions are
consistent with the provisions of this Act and the Code of Civil Procedure.18
All such rules, alterations and additions shall be published in
the Official Gazette.