Section 30(2) in High Court of Chhattisgarh Rules, 2005
(2)A Judge sitting alone shall refer any proceeding other than an original proceeding including a suit pending before him to the Chief Justice with a recommendation that it be placed before a Bench of two Judges : -(a)when it involves a substantial question of law as to the interpretation of the Constitution or any statutory enactmentOR(b)if he considers that the decision in the proceeding involves reconsideration of a decision of a Judge sitting along.
