Section 33 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
33. General Rules.
(1)All notifications issued, orders passed, appointments made or powers exercised by the Chief Justice or the Registrar General prior to the commencement of these Rules shall be deemed to have been issued, passed, made and exercised respectively under the provisions of these Rules.(2)Notwithstanding anything contained in these Rules, the Chief Justice shall have the power to make such orders, as he may consider fit, in respect of recruitment, promotion, confirmation or any other matter.(N.B. - In case of any difficulty or doubt in construing any of the provisions of the Hindi version of the Rules, the English version shall be treated to be version.)
