Section 201 in High Court of Chhattisgarh Rules, 2005
201.
(1)The Chief Justice shall nominate an Officer in the rank of Registrar or Additional Registrar or Deputy Registrar to be designated as In-charge Copying Section. It shall be the responsibility of the Officer-in-charge of the Copying Section, to over-see, supervise, and monitor all functions and activities in the Copying Section, all Officials working in the Copying Section shall be accountable and responsible to the Officer-in-charge Copying Section.(2)One or more Officials shall be designated as Copying Officers in terms of Section 76 of the Evidence Act. It shall be their duty to issue, under their signature, certified copies in accordance with these Rules and their digital signatures shall also be preserved for issuance of soft copies of the order/judgment digitally signed through Computer.(3)Invariably, all certified copies shall be prepared through Photo Copiers. Only in such cases where technically it is not feasible or for any other reason it is either not feasible or not practicable or not desirable, copies shall be prepared through means other than Photo Copier, either by typewritten method or otherwise, but only with the prior written permission of the Officer-in-charge Copying Section.Certified Copies
