Section 294 in High Court of Chhattisgarh Rules, 2005
294.
It shall be the duty of an Advocate at once to inform the Registrar General or the Officer authorized for the purpose of any serious misconduct which comes to his knowledge on the part of his authorized clerk.When it is alleged that an authorized clerk is guilty of misconduct, the Registrar General or the Officer authorized for the purpose may, for reasons to be recorded in writing, and after hearing the clerk in his defence if the latter so desires, order his suspension, or the removal of his name from the register and the cancellation of his card, and on the passing of such order the clerk shall cease to be authorized clerk.
