Section 19(d) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
(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.
