Section 31 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
31. provided in subrule (1).
Existing Staff(1) Persons appointed to the various categories of posts in the establishmentin substantive capacity prior to the commencement of these rules shall be members of theestablishment as if appointed in such capacity under these rules.(2)Persons appointed to the various categories of posts in the establishment in temporary orofficiating capacity prior to the commencement of these rules shall continue as if appointed in
