Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Chattisgarh - Section Section 18 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003 18. All employees of the Establishment shall be subject to the superintendence and control of the Chief Justice.
