Advocates Act, 1961
34. Power of High Courts to make rules-
(1) The High Court may make rules laying down the conditions
subject to which an advocate shall be permitted to practice in the High Court
and the courts subordinate thereto.
(1A) The High Court shall make rules for
fixing and regulating by taxation or otherwise the fees payable as costs by any
party in respect of the fees of his adversary’s advocate upon all proceedings
in the High Court or in any Court subordinate thereto.
2. Without prejudice to the provisions contained in sub
section (1), the High
Court at Calcutta may make rules providing for the holding of
the Intermediate and the Final examinations for articles clerks to be passed by
the person referred to in section 58AG for the purpose of being admitted as
advocates on the State roll and any other matter connected therewith.