Section 289 in The High Court of Chhattisgarh Rules, 2007
289. In these rules made under this Part (A) of Chapter XVU1 of the Rules of the Court, unless the context otherwise requires :-
(1)"the Act" means the Representation of the People Act, 1951;(2)"the Code" means the Code of Civil Procedure, 1908;(3)"the Court" means the High Court of Chhattisgarh at Bilaspur.(4)"the Judge" means the Judge or Judges of the Court who, from time to time, have been assigned by the Chief Justice under subsection (2) of Section 80-A of the Representation of the People Act. 1951, for exercising the jurisdiction of the High Court under subsection (1) of Section 80-A of the Act;(5)"the Commission" means the Election Commission of India.
