Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Chattisgarh - Subsection Section 9(c) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003 (c)he has good character and is of sound mind and body and free from any bodily or mental defect which renders him unfit for such appointment;
