Section 3 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
3.
Only advocates practicing in the High Court of Chhattisgarh and who are the members of the Chhattisgarh High Court Bar Association and are also ordinarily residing in the State of Chhattisgarh, shall be considered eligible for allotment of Chambers as per criteria laid down by Hon'ble the Chief Justice on the recommendation of the Allotment Committee from time to time, subject to conditions contained in Rule 5.
