Section 40(2) in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
(2)In respect of all matters (not provided for in these rules) regarding the conditions of serviceof officers and servants of the Court including matters relating to their conduct, control anddiscipline, the rules and orders for the time being in force and applicable to Government servantsholding corresponding posts in the Government of Uttar Pradesh shall apply to the officers andservants of the Court subject to such modifications, variations and exceptions, if any, as the ChiefJustice may, from time to time, specify:Provided that no order containing modifications, variations or exceptions in rules or ordersrelating to salaries, allowances, leave or pensions shall be made by the Chief Justice except withthe approval of the Governor:Provided further that the said powers exercisable under rules and orders of Government of UttarPradesh by the Governor shall be exercised by the Chief Justice or by such officer as he may, bygeneral or special order, direct.
