Section 103 in High Court of Chhattisgarh Rules, 2005
103.
In the case of Revision when notice has been given to the accused to show ,cause why the order passed should not be set aside and sentence of death be passed, the Registrar (Judicial) or the Officer authorized for the purpose shall take steps to ascertain whether the accused has funds to employ his own counsel and if necessary shall at the earliest possible stage obtain orders of the Chief Justice for appointment of pleader for the accused.(G)Criminal Reference
