Section 6(4) in Chhattisgarh Rent Control Act, 2011
(4)The State Government shall appoint an officer as the Registrar of the Tribunal, who shall not be below the cadre of Civil Judge Class-I or the rank of Deputy Secretary to the State Government.] [Substituted by C.G. Act No. 3 of 2015, dated 31.12.2014.]
