Section 311(3) in The High Court of Chhattisgarh Rules, 2007
(3)Unless otherwise directed by the Judge, the Official Gazette, in which the notice as required under sub-section (2) of Section 109, clause (b) of subsection (3) of Section 110, sub-section (2) of Section 112 and Section 116 of the Act is to be published, shall be the State Gazette in case of election petitions relating to the State Legislatures and Gazette of India in case of election petitions relating to the Parliament.
