Section 201(1) in High Court of Chhattisgarh Rules, 2005
(1)The Chief Justice shall nominate an Officer in the rank of Registrar or Additional Registrar or Deputy Registrar to be designated as In-charge Copying Section. It shall be the responsibility of the Officer-in-charge of the Copying Section, to over-see, supervise, and monitor all functions and activities in the Copying Section, all Officials working in the Copying Section shall be accountable and responsible to the Officer-in-charge Copying Section.
