227. Power of superintendence over all courts by the High Court.—
4
[
(1) Every High Court shall have superintendence over all courts and tribunals
throughout the territories in relation to which it exercises jurisdiction.]
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1. Subs. by the Constitution (Forty-fourth Amendment) Act, 1978, s.30, for cls.
(3),
(4),
(5) and
(6) (w.e.f. 1-8-1979).
2. Cl.
(7) renumbered as cl.
(4) by the Constitution (Forty-fourth Amendment) Act, 1978,
s. 30 (w.e.f. 1-8-1979).
3. Ins. by the Constitution (Forty-second Amendment) Act, 1976, s. 39 (w.e.f. 1-2-1977).
4. Subs. by the Constitution (Forty-second Amendment) Act, 1976, s. 40, for cl.
(1)
(w.e.f. 1-2-1977) and further subs. by the Constitution (Forty-fourth Amendment)
Act, 1978, s. 31, for cl.
(1) (w.e.f. 20-6-1979).
106 THE CONSTITUTION OF INDIA
(Part VI.—The States)
(2) Without prejudice to the generality of the foregoing provision, the
High Court may—
(a) call for returns from such courts;
(b) make and issue general rules and prescribe forms for regulating
the practice and proceedings of such courts; and
(c) prescribe forms in which books, entries and accounts shall be kept
by the officers of any such courts.
(3) The High Court may also settle tables of fees to be allowed to the
sheriff and all clerks and officers of such courts and to attorneys, advocates and
pleaders practising therein:
Provided that any rules made, forms prescribed or tables settled under
clause
(2) or clause
(3) shall not be inconsistent with the provision of any law
for the time being in force, and shall require the previous approval of the
Governor.
(4) Nothing in this article shall be deemed to confer on a High Court
powers of superintendence over any court or tribunal constituted by or under
any law relating to the Armed Forces.
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(5)* * * *
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