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State of Chattisgarh - Section

Section 4 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

4. [ Source and Method of Appointment to various Class-I Posts. [Substituted by Notification No. 17/2005/11-15-19/2002, dated 5-1-2005.]

- Appointment to the various Class-I posts shall be made as follows :-
S. No. Name of the Post Source & Method of Appointment
1. Registrar General Member of Higher Judicial Service on deputation.
2. Principal Private Secretary to the Hon'ble Chief Justice. Member of Higher Judicial Service on deputation or AdditionalRegistrar/Deputy Registrar of the Registry.
3. Director, Judicial Officers' Training Institute Member of Higher Judicial Service on deputation.
4. Registrar (Vigilance) Member of Higher Judicial Service on deputation.
5. District Judge (Vigilance), Raipur Member of Higher Judicial Service on deputation.
6. Additional Director, Judicial Officers' Training Institute Member of Higher Judicial Service on deputation.
7. Additional Registrar (Judicial) Member of Higher Judicial Service on deputation.
8. Additional Registrar (Administration) Member of Higher Judicial Service on deputation.
9. Additional Registrar (District Establishment) Member of High Judicial Service on deputation/ AdditionalRegistrar (M).
10. Additional Registrar (Ministerial) By promotion from amongst the Deputy Registrars and AccountsOfficer of the Establishment strictly on merit-cum-senioritybasis.
11. Budget Officer By promotion from amongst the Deputy Registrars and AccountsOfficer of the Establishment strictly on merit-cum- senioritybasis, or by deputation from the Office of Accountant General orDirectorate of Treasuries.
12. Deputy Registrar By promotion from amongst the Assistant Registrars of theEstablishment strictly on merit-cum-seniority basis.
13. Accounts Officer By promotion from amongst the Assistant Registrars of theEstablishment strictly on merit-cum-seniority basis or bydeputation from the State Accounts Service.]