Section 15 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
15.
The allottee shall not part with, in any manner, the user and consequent occupation or possession of the premises to any other person or grant any special user or licence etc. to any person or lo transfer or assign the whole or any part of Chamber in favour of any other person. It is expressly intended and meant that the permission given hereunder shall in no event be assignable, or transferable in any form, device, method or arrangement.
