Section 242 in High Court of Chhattisgarh Rules, 2005
242.
Notwithstanding anything contained in the foregoing Rules of this Chapter, the Chief Justice may by an administrative order or the High Court in any proceedings, direct that an Account in the name of the High Court may be opened in a Bank which shall be operated by the Registrar General or by such other Officer jointly with the Registrar General or otherwise as the Chief Justice may nominate for this purpose.
