Section 41 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
41. Act, 1995 as amended from time to time.
Residuary powersNothing in these rules shall be deemed, to affect the power of the ChiefJustice to make such orders, from time to time, as he may deem fit in regard to all mattersincidental or ancillary to these rules not specifically provided for herein or in regard to matters ashave not been sufficiently provided for:Provided that if any such order relates to salaries, allowances, leave or pension, the same shall be
