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40. Power of the Judicial Commissioner to make rules.- The Court of the Judicial Commissioner may make rules consistent with this Act and any other law for the time being in force, providing for all or any of the following matters, namely:- (a) the supervision of all courts subordinate to the Court of the Judicial Commissioner and their inspection; (b) the translation of any papers filed in the Court of the Judicial Commissioner and the preparation of paper-books for the hearing of appeals and the copying, typing or printing of any such papers or translations and the recovery from the persons at whose instance or on whose behalf papers are filed, all the expenses thereby incurred; (c) the fees to be charged for processes issued by a civil court or by any officer of any such court and the fee payable in any suit or proceeding, in any such court by any party to such suit or proceeding in respect of the fees of the pleader of any other party to such suit or proceeding; (d) the manner in which the proceedings of civil courts shall be kept and recorded, and the manner in which paper-books for the hearing shall be prepared and the granting of copies; (e) the various matters relating to the officers of the court; (f) the persons to be, permitted to act as petition-writers in the court subordinate thereto or act as pleaders' clerks; (g) the issue of licences to persons referred to in clause (f), the conduct of business by them and the scale of fees to be charged by them; (h) the authority by which breaches of such rules shall be investigated and the penalty which may be imposed.    |
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