Section 17 in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987
17. Establishment of Special Judge.
(1)The recruitment and conditions of service of the members of the Ministerial staff in the establishment of the Special Judge will be regulated mutatis-mutandis in accordance with these rules.(2)The Special Judge shall exercise the same powers as are vested in the District and Sessions Judge in relation to the Ministerial staff in his establishment.
