Section 2(xix) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
(xix)"Disciplinary Authority" means the Authority competent under these Rules to impose [* * *] [The words 'on him' omitted by Notification No. 267/11-15-19/2002, dated 13-1-2004.] any of the penalties specified in these Rules;
