Section 8 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
8.
The allotment of accommodation in Lawyer's Chamber Block to counsel representing various agencies of Central Government, Stale Government, Statutory bodies and other agencies, if not allotted elsewhere, may be considered and made by Hon'ble the Chief Justice of the High Court of Chhattisgarh on the recommendation of the Allotment Committee, on such terms and conditions as may be prescribed.
