Section 19 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
19.
The provisions of Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966 and Chhattisgarh Civil Services (Conduct) Rules, 1965 shall be applicable mutatis mutandis to employees of the Establishment subject to the following :-(a)In regard to Employees other than Class-I officers of the establishment, the Disciplinary Authority shall be the Registrar General or such other Officer as may be designated in this behalf by the Chief Justice.(b)In regard to Officers in Class I posts, the Disciplinary Authority shall be the Chief Justice or such Puisne Judge as may be designated in this behalf by the Chief Justice. Power exercised by the State Government under the Rules adopted by the High Court shall be exercised in regard to the employees of the Establishment by the Chief Justice.(c)An appeal shall lie to the Chief Justice against all orders, which may be passed by the Authority prescribed in clause (a).(d)An appeal, against any order passed by the Authority other than Chief Justice, prescribed under clause (b) shall lie to the Chief Justice. However, if the order is passed by the Chief Justice, appeal shall lie to a committee of two Puisne Judges to be constituted by the Chief Justice.(e)The Enquiry authority shall have power to issue notices to witnesses and to compel them to appear and give evidence or produce documents or both as the case may be.
