Section 2 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
2.
Allotment of Chambers shall be made by Hon'ble the Chief Justice of the High Court of Chhattisgarh on the receipt of an application in the prescribed format (annexed as Schedule 'A') and on the recommendation of a committee of Judges of the High Court of Chhattisgarh, hereinafter called The Allotment Committee'.
