Section 290 in High Court of Chhattisgarh Rules, 2005
290.
(1)An advocate ordinarily practising in the High Court may make an application to the Registrar General or the Officer authorized for the purpose in pursuance of these rules, for the registration of a Clerk, who, on such registration, shall be known as an 'authorised clerk', for the purpose of transacting business in accordance with these Rules.(2)No advocate may make an application for registration of more than one authorized clerk save with the express recommendation of the High Court Bar Association certifying that the Advocate's practice is such that the number of clerks recommended is essential.
