Section 44 in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976
44. General rules.
- All notifications issued, orders passed, appointments made or powers exercised by the Chief Justice or the Registrar prior to the commencement of these rules shall be deemed to have been issued, made and exercised respectively under the provisions of these rules.[Note: The expression "Registrar", used in any notification, order passed, appointment made by or the power exercised by the Chief Justice or the Registrar prior to 10.4.2000 shall after 10.4.2000 be read as substituted by the expression 'The Registrar General'.] [Inserted by Notification dated 26.8.2002.]
