Section 28 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
28. Regulation of other matters.
(1)All officers and employees of the Court shall be subject to the superintendence and control of the Chief Justice.(2)In respect of all matters (not provided for in these Rules) regarding the conditions of service of officers and employees of the Court including matters relating to their conduct, control and discipline, the Rules and orders for the time being in force and applicable to Government servants holding corresponding posts in the Government of Bihar shall apply to the Officers and employees of the Court subject to such modifications, variations, and exceptions if any as the Chief Justice may, from time to time, specify:Provided that no order containing modifications, variations or exceptions in Rules or orders 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 said powers exercisable under Rules and orders of Government of Bihar by the Governor shall be exercised by the Chief Justice or by such officer as he may, by general or special order, direct.(3)If any doubt arises in regard to a particular post in the establishment being corresponding to a post in the State Government the matter will be decided by the Chief Justice.
