Section 59A(18) in The Chhattisgarh Co-operative Societies Rules, 1962
(18)Miscellaneous. - In respect of any other matter for which special provision is not made by these rules, the condition of service shall be governed by the Rules and the orders for the time being applicable to the Judge of a High Court of Chhattisgarh and as regards persons other than High Court Judge by the rules and orders for the time being applicable to the Services from which such person is drawn.]
