Section 33(2) in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
(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.)
