Section 16 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
16. Other Conditions.
- In respect of all such (natters regarding conditions of service of the officers and employees of the Establishment for which no provision or insufficient provision has been made in these Rules, the rules and orders for the time being in force and applicable to the Government Employees holding corresponding posts in the State Government Secretariat shall be applicable subject to such modifications, variations or exceptions, if any, as the Chief Justice may, from time to time specify :Provided that no order containing modifications, variations or exceptions in the Rules relating to salaries, allowances, leave or pension shall be made by the Chief Justice except with the approval of the Governor :Provided further that the powers exercisable under the Rules and Orders of the Government by the Governor, shall be exercisable by the Chief Justice or by such other Judge or Officer as the Chief Justice may, by general or special order, direct.Explanation. - For the purpose of this Rule, the posts specified in column 1 of the Second Schedule shall correspond to the Posts in the Government Secretariat shown against them in column 2 of that Schedule.
