Section 290(1) in High Court of Chhattisgarh Rules, 2005
(1)An advocate ordinarily practising in the High Court may make an application to the Registrar General or the Officer authorized for the purpose in pursuance of these rules, for the registration of a Clerk, who, on such registration, shall be known as an 'authorised clerk', for the purpose of transacting business in accordance with these Rules.
