Section 267(2) in The High Court of Chhattisgarh Rules, 2007
(2)In criminal cases, the appointment of an advocate, unless otherwise limited, shall be deemed to be in force until determined with the leave of the Court in writing signed by the party or the advocate, as the case may be, and filed in Court or until the party or the advocate dies or until all proceedings in the case are ended so far as regards the party.
