Section 305(d) in High Court of Chhattisgarh Rules, 2005
(d)"the Judge" means the Judge or Judges of the Court who front time to time, have been assigned by the Chief Justice under sub-section (2) of Section 80-A of the Representation of the People Act, 1951, for exercising the jurisdiction of the High Court under sub-section (1) of Section 80-A of the Act;
