Section 15 in High Court of Chhattisgarh Rules, 2005
15. Registrar (Administration).
- shall have powers(a)To sanction payment of Temporary Advance (including Tour Advances) and bills in respect of purchase of movables including articles for use of Court/Registry up to Rs. 2000/-.(b)To sanction tour advances to himself and/or the staff working under him up to Rs. 2000/-.(c)To pass medical reimbursement bills and T.A. bills of the Registry up to Rs. 2000/-.(d)To sanction repairs and purchase of accessories to staff cars up to Rs. 2000/-.(e)To look after matters relating to Work Section and Protocol.(f)To supervise major/minor works relating to residential quarters, new Court building, repair/maintenance of High Court building, garden etc..(g)To purchase furniture including almirah, coolers, electrical appliances, purchase of liveries, typewriters, additional/extra telephones, motor vehicles, air conditioners.(h)To allot residential quarters to establishment-Class-II, III & IV staff.(i)To look after the library, binding section, purchase of law gooks, periodical journals and correspondence of various Sections including purchase to binding materials up to Rs. 2,000/-.(j)To verify annually dead stock, and(k)Any other work that may be assigned to him by the Hon'ble Chief Justice, other Hon'ble Judges and/or Registrar General.
