Section 3 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
3.
The establishment of the High Court shall consist of the posts in Class-I, Class-II, Class-III and Class-IV Services as specified in the First Schedule to these Rules or as may be created from time to time by the Chief Justice subject to the approval of the Governor so far as it relates to the salaries, allowances, leave or pensions.[Part III] [Inserted by Notification No. 267/11-15-19/2002, dated 13-1-2004.] Source and Method of Appointment to Various Class I Posts
