Section 20 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
20. Extension.
- Ordinarily extension in service to any employee of the establishment would not be granted. However, the Chief Justice may, in exceptional cases and in the interest of administration, grant extension beyond the age of 60 years to any employee in case of Class I, Class II, Class III and beyond 62 years in case of any Employee of Class IV subject to his physical fitness and outstanding quality of work.
