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State of Chattisgarh - Section

Section 1 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

1. Short title and commencement.

- (i) These Rules shall be called the Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003.
(ii)They shall apply to all the Officers and Employees of the establishment of the High Court of Chhattisgarh.
(iii)They shall come into force with effect from 1st October, 2003.