Section 297 in High Court of Chhattisgarh Rules, 2005
297.
An authorized clerk shall transact business in the offices of the High Court or Court's subordinate thereto only on behalf of the Advocate whose clerk he is or of the clients of the said Advocate :Provided that whenever the sole authorized clerk of an Advocate is unavoidably absent from the Court the authorized clerk of any other advocate may work in his place, with the previous consent in each case of the Advocates concerned.
