Section 42 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
42. Residuary provision:-
The conditions of service of the members of the Service for which noexpress provision is made in these rules shall be determined by the laws, rules andorders for the time being applicable to members of the State Civil Services in theState, holding equivalent grade posts.Provided that any rules other than those referred to above applicable tomembers of the service immediately prior to the commencement of these rules shallcontinue to apply to them.
