Section 237 in High Court of Chhattisgarh Rules, 2005
237.
When an order for payment is passed a payment order shall be prepared by the Accountant and signed by the Deputy Registrar and when it is ready the fact shall be notified in a register to be kept for public inspection outside the Accountant's Office. The applicant or his Advocate may then take delivery of the payment order from the Accountant after putting his signature on the counter-foil as receipt.Pay orders shall remain in force for two weeks from the dale they are made over to the applicant or his agent, and no payment after the period shall be made until the order is renewed. The dale of delivery of the pay orders shall be noted on it.
