Section 305 in High Court of Chhattisgarh Rules, 2005
305.
In these rules, unless the context otherwise requires : -(a)"the Act" means the Representation of the People Act, 1951;(b)"the Code" means the Code of Civil Procedure, 1908;(c)"the Court" means the High Court of Chhattisgarh at Bilaspur;(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;(c)"the Commission" means the Election Commission of India.
