Section 9 in Madhya Pradesh District Court Technical Manpower (Appointment & Conditions of Service) Rules, 2019
9. Residuary provision.
(1)All members of the service shall be subject to the superintendence of the High Court.(2)In respect of all matters (not provided in these rules) regarding the conditions of service of the members including matters relating to the conduct, control and discipline, provisions of M.P. Civil Services (General Conditions of Services) Rules, 1961, M.P. Civil Services (Conduct) Rules 1965, M.P. Civil Services (Classification, Control and Appeal) Rules, 1966 and all others Rules applicable to M.P. State Government Employees shall apply subject to such modification, variation and exceptions, as the High Court may, from time to time, specify.
