Section 7 in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
7.
(1)In respect of such matters regarding the conditions of service of court servants 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 servants holding corresponding posts in the State Government shall regulate the conditions of service of court servants subject to such modifications, variations or exceptions, if any, in the said rules and orders, as the Chief Justice may, from time to time, specify :Provided that no order containing modifications, variations or exceptions in rules relating to salaries, allowances, leave or pensions, 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 State Government by the Governor or by any authority subordinate to the Governor shall be exercisable by the Chief Justice or by such person as he may, by general or special order, direct.(2)Any question arising as to which rules or orders are applicable to the case of any person serving on the staff attached to the High Court shall be decided by the Chief Justice.
