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NCT Delhi - Section

Section 33 in DELHI JUDICIAL SERVICE RULES, 1970

33. RESIDUARY MATTERS: In respect of all such matters regarding the

conditions of service for which no provision or insufficient provision has beenmade in these rules, the rules or orders, for the time being in force, andapplicable to Government Servants holding corresponding posts in connectionwith the affairs of the Union of India shall regulate the conditions of suchserVIce.