Section 32(2) in The High Court of Chhattisgarh Rules, 2007
(2)A Judge sitting alone shall refer any proceeding pending before him to the Chief Justice with a recommendation that it be placed before a Bench of two Judges, if :-(i)it involves a substantial question of law as to the interpretation of the Constitution or any statutory enactment;OR(ii)it is considered that the decision in the proceeding involves reconsideration of a decision of a Judge sitting alone.
