(1)Appointments of officers and servants of a High Court shall be made by the Chief Justice of the Court or such other Judge or officer of the Court as he may direct:Provided that the Governor of the State [* * *] [The words " in which the High Court has its principal seat" omitted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule.] may by rule require that in such cases as may be specified in the rule no person not already attached to the Court shall be appointed to any office connected with the Court save after consultation with the State Public Service Commission.
