Section 3 in Chhattisgarh High Court (Appeal to Division Bench) Act, 2006
3. Power to make rules.
(1)The High Court may, from time to time, make rules for carrying out all or any of the purpose of the Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the procedure of filing, hearing and disposal of appeal under subsection (3) of section 2.
