Section 12 in The Allahabad High Court Private Secretaries (Conditions of Service) Rules, 2001
12. Regulation of other matters.
(1)All the persons appointed in any categories of posts of Private Secretaries, shall be subject to the superintendence and control of the Chief Justice.(2)In respect of all matter, not provided for in these rules, regarding their conduct, control and discipline, the rules and orders for the time being enforce and applicable to the Government servants holding the corresponding posts in the Government, shall apply to the Private Secretaries of the High Court :Provided that the said powers exercisable under the rules and orders of the Government by the Governor, shall be exercised by the Chief Justice or by such officer, as he may direct:Provided further that no order containing modifications, variations or exceptions in rules or orders relating to salaries, allowances, leave or pension shall be made by the Chief Justice except with the approval of the Governor.
