16. 1[ Power to make rules for mukhtars on appellate side of High Court. Notwithstanding anything contained in any letters patent or in the Code of Civil Procedure 2[ section 37, clause (a), any High Court established by Royal Charter may, from time to time, make rules consistent with this Act as to the following matters (namely):--
(a) the qualifications and admission of proper persons to be mukhtars practising on the appellate side of such Court;
(b) the fees to be paid for the examination and admission of such persons;
(c) the security which they may be required to give for their honesty and good conduct;
(d) the suspension and dismissal of such mukhtars; and
(e) declaring what shall be deemed to be their functions, powers and duties; and may prescribe and impose fines for the infringement of such rules, not exceeding in any case five hundred rupees; and such fines, when imposed, may be recovered as if they had been imposed in the exercise of the High Court' s ordinary original criminal jurisdiction. CHAPTER IV OF REVENUE- AGENTS CHAPTER IV OF REVENUE- AGENTS