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 4[ . All such rules, alterations and additions shall be published in the Official Gazette. STATEMENT OF OBJECTS AND REASONS THE object of this Bill is to place the Matrimonial Law administered by the High Courts, in the exercise of their original jurisdiction, on the same footing as the Matrimonial Law administered by the Court for Divorce and Matrimonial Causes in England. The 9th Section of the Act of Parliament for establishing High Courts of Judicature in India 24 and 25 Vic., Ch. 10 (4) provides that the High Courts shall exercise such Matrimonial Jurisdiction as Her Majesty by Letters Patent shall grant and direct. Under the authority thus conferred by Parliament, the 35th Section of the Letters Patent, constituting the High Courts of Judicature, provides as follows:-" And we do further ordain that the said High Court of Judicature at Fort William in Bengal shall have Jurisdiction in matters matrimonial between our subjects professing the Christian religion, and that such Jurisdiction shall extend to the local limits within which the Supreme Court now has Ecclesiastical Jurisdiction. Provided always that nothing herein contained shall be held to interfere with the exercise of any Jurisdiction in matters Matrimonial by any Court not established by Royal Charter within the said Presidency lawfully possessed thereof." Letter from Secretary of State, Judicial No. 24, dated 14th May, 1862 . In the Despatch of the Secretary of State transmitting the Letters Patent, the 33rd and 34th paragraphs are to the following effect:-