Section 199(4) in High Court of Chhattisgarh Rules, 2005
(4)(a)A copy of each judgment or order on service matter may be supplied to the Secretary, Public Service Commission, Chhaitisgarh.(b)One copy may be supplied to the Officer on Special Duty, Parliament Secretariat, Parliament House, in matters pertaining to the provisions of the Constitution of India or Laws made thereunder.(c)One copy may be supplied to the Secretary, Election Commission of India in matters relating to elections and election petitions.
