Section 236 in High Court of Chhattisgarh Rules, 2005
236.
The Judge, or the Registrar (Judicial) or in the absence of the Registrar (Judicial) the concerned Registrar, may pass an order on the application allowing or refusing payment of the amount, or may before passing an order issue notice to show' cause to any person or persons :Provided that no order for payment shall be passed unless the application has been examined by the Accountant and bears his certificate in writing that there is no order in force stopping the payment of such money or any part thereof and stating the precise amount for the payment of which out of Court an order may be made.
