| 1 |
1-- SPECIAL JURISDICTION
Rules under Special Acts |
|
| Part A. |
Rules under the Companies Act |
Volume II, Chapter I, part A
|
| Part B |
Rules under the Banking Companies Act, 1949, as amended |
Volume II, Chapter I, Part B
|
| Part C |
Rules under the Indian Divorce Act, 1869. |
Volume II, Chapter I, Part C
|
| Part D |
Rules under the Special Marriage Act, 1954. |
Volume II, Chapter I, Part D
|
| Part E |
Rules under the Hindu Marriage Act, 1955. |
Volume II, Chapter I, Part E
|
| 2 |
Gurardians and Wards |
|
| Part A |
General |
Volume II, Chapter 2, Part A
|
| Part B |
Rules made by the High Court |
Volume II, Chapter 2, Part B
|
| Part C |
With the aproval of the State Government under section 50 of the Gurardians and Wards Act |
Volume II, Chapter 2, Part C
|
| 3 |
Investment of Trust Money |
Volume II, Chapter 3
|
| 4 |
Insolvency proceedings |
|
| Part A |
Rules made by the High Corut regarding Insolvency Proceedings. |
Volume II, Chapter 4, Part A
|
| Part B |
Rules made by the State Government under section 57 of the Provincial Insolvency Act, 1920. |
Volume II, Chapter 4, Part B
|
| Part C |
Rule made by the High Court with the prior approval of the State Governments and the Chandigarh Admn. Under section 79 of the Provincial Insolvency Act and article 227 of the Constitution. |
Volume II, Chapter 4, Part C
|
| Part D |
Rules in respect of Official Receivers. |
Volume II, Chapter 4, Part D
|
| Part E |
Rules in respect of maintenance of accounts |
Volume II, Chapter 4, Part E
|
| 5 |
Administrative Instructions in Insolvency cases . |
Volume II, Chapter 5
|
| 6 |
Administrative Instructions in Insolvency cases. |
|
| Part A. |
Probate and Administration |
Volume II, Chapter 6, Part A
|
| Part B |
Succession Certificates |
Volume II, Chapter 6, Part B
|
| 7 |
Preservation of Wills |
|
| Part A |
Rules |
Volume II, Chapter 7, Part A
|
| Part B |
Keys of Will Safes |
Volume II, Chapter 7, Part B
|
| 8 |
Civil Courts Accounts |
|
| Part A |
General |
Volume II, Chapter 8, Part A
|
| Part B |
Audit |
Volume II, Chapter 8, Part B
|
| Part C |
Rules for the maintenance of accounts in regard to sums deposited in courts under section 31 (2) of the land acquisition act as compensation payable to persons with restricted powers of alienation, etc. |
Volume II, Chapter 8, Part C
|
| Part D |
Sheriffs' Petty Accounts Section-I.- Systems of Accounts |
Volume II, Chapter 8, Part D
|
| Part E |
Civil Court Deposit Accounts Section A- General |
Volume II, Chapter 8, Part E
|
| 9 |
Gram Nyayalaya Rules for the States of Punjab and Haryana |
Volume II, Chapter 9
|
