Section 311 in High Court of Chhattisgarh Rules, 2005
311.
(1)Every Election Petition complete in all respects, shall be presented before the Registrar (Judicial), in the High Court at Bilaspur.(2)The name of the person presenting an Election Petition, with a description of the capacity in which he is presenting it, the date and hour of presentation and any other particulars considered necessary shall be endorsed in the margin of first page of the petition by the Registrar (Judicial) under his own signature.(3)The Registrar (Judicial) shall have the petition examined in order to find out that all the requirements of the Representation of the People Act, 1951, and these rules have been complied with.(4)When after scrutiny, the Registrar (Judicial) reaches to the conclusion that the petition is complete in all respects in accordance with the Act/Rules, lie shall certify the same.
