Section 289 in High Court of Chhattisgarh Rules, 2005
289.
In these rules the expression 'authorised clerk' means a clerk employed by an Advocate ordinarily practicing in the High Court, and the Courts subordinate thereto, in accordance with the rules and practice of the Court and such instructions as may, from time to time, be issued by the Registrar General or the Officer authorized for the purpose by the High Court.
