Section 5 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
5.
(a)Notwithstanding anything contained in Rule 4, out of the eligible advocates, father/mother and son(s)/daughter(s) or spouse would be eligible for allotment of only one Chamber.(b)Where more than one eligible Advocates have formed a partnership firm or an association of Advocates, they may be allotted, only one Chamber as Joint Allottee :Provided that Hon'ble the Chief Justice on the recommendation of the Allotment Committee, may in appropriate cases, release the bar contained in Clauses (a) and (b) above, in case of otherwise eligible Advocates.
