Section 23 in Punjab Superior Judicial Service Rules, 2007
23. Application of the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994.
(1)In respect of the matters, which are not specifically provided in these rules, the members of the Service shall be governed by the Punjab Civil Services (General and Common Conditions of Service) Rules,1994, as amended from time to time:[Provided that the said rules of 1994 shall not affect the provisions as contained in rules 5, 7, 12, 13, 19, 20 and 21 of these rules:Provided further that the conditions of service as determined by the National Judicial Pay Commission shall have an over riding effect.] [Inserted vide notification no. G.S.R.50/Const./Art.233 and 309/Amd.(2)/2017 dated 10.10.2017.](2)The Punjab Civil Services (General and Commons Conditions of Service) Rules, 1994, at present, in force are contained in Appendix 'E'.
