Section 277 in High Court of Chhattisgarh Rules, 2005
277.
The High Court may designate an Advocate as Senior Advocate, if in its opinion, by virtue of his ability and standing at the Bar the said Advocate deserves such distinction.Explanation. - The term 'standing at the Bar' means the position of eminence attained by an advocate at the Bar by virtue of his seniority, legal acumen and high ethical standards maintained by him, both inside and outside the Court
