Section 28(3) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(3)Every appointment under this section shall be subject to such rules as the [Subs., ibid., for" Judicial Commissioner"] High Court], with the approval of the [ Subs. by the Adaptation of Laws (No. 2) Order, 1956 for" Chief Commissioner"] State Government], may make in this behalf.
