Section 19(b) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
(b)In regard to Officers in Class I posts, the Disciplinary Authority shall be the Chief Justice or such Puisne Judge as may be designated in this behalf by the Chief Justice. Power exercised by the State Government under the Rules adopted by the High Court shall be exercised in regard to the employees of the Establishment by the Chief Justice.
