3[17. Power of superintendence by Appellate Tribunal.-

(1) Every Appellate Tribunal shall have superintendence overall the Tribunals in the State. (2) Without prejudice to the generality of the foregoing provisions, the Appellate Tribunal may-

(a) call for returns from any Tribunal;

(b) make general rules and specify forms for regulating the practice and proceedings of Tribunals; and

(c) specify the forms in which books, entries and accounts shall be kept by the officers of Tribunals.]