Section 278 in High Court of Chhattisgarh Rules, 2005
278.
The name of an Advocate for being designated as a Senior Advocate may be sponsored in any of the following ways : -(i)by the Chief Justice or any of the Judges of the High Court;(ii)by an application made by the Advocate desiring to be designated as such:Provided that in case of (i) above written consent of the Advocate concerned shall accompany the proposal and in any case the Advocate concerned shall append his certificate that he has not applied to any other High Court for being designated as Senior Advocate and that no application of his has been rejected by the High Court within the period of two years prior to the date of the proposal or application.
