Section 7 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
7.
Where a Chamber has been exclusively allotted lo an individual advocate, he/she may, subsequent to such allotment, apply for the re-allotment of the said Chamber to him/her jointly with another eligible advocate(s). Hon'ble the Chief Justice of the High Court of Chhattisgarh may, on the recommendation of the Allotment Committee, order the same to such other Advocate or Advocates, who are otherwise found eligible for allotment, if the request is bonafide.
