Section 390(11) in High Court of Chhattisgarh Rules, 2005
(11)For the purpose of accreditation an Accreditation Committee shall be constituted under the orders of the Chief Justice. The Committee shall consist of the following members :(i)A sitting Judge of the High Court.(ii)The Advocate General(iii)The Chairman, State Bar Council(iv)Two accredited correspondents of any print/electronic media.(v)The Registrar General shall be the Member Secretary of the Committee.
