Section 285 in High Court of Chhattisgarh Rules, 2005
285.
On designation of an Advocate as a Senior Advocate or on cancellation of such designation, the Registrar General, shall notify the fact to the Registrar General, Supreme Court, the Bar Council of Chhattisgarh, the Bar Council of India, the Bar Council of other Stales in India and to all the District and Sessions Judges subordinate to the High Court.
