Section 6 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
6.
Two or more eligible Advocates may jointly apply for the allotment of a single Chamber and on each allotment being made, the said allottee(s) shall be jointly and severally liable for the due performance of all the terms and conditions of these Rules :Provided, however, that if the allotment in respect of any one of the joint allottees is to be cancelled or terminated under these rules, the continuing joint allottees may have a preferential right, having regard to his/their standing at the Bar and his/their need for a Chamber, for continuing as an allottee/joint allottee :Provided further that the said continuing allottee(s) shall remain in occupation and shall not be liable for eviction till fresh allotment of the Chamber under his/ their occupancy is made.
