Section 279 in High Court of Chhattisgarh Rules, 2005
279.
An advocate shall be considered for being designated as Senior Advocate only if he has completed forty five years of age and has actually practiced as Advocate for not less than fifteen years, of which 12 years practice should be in any court within the jurisdiction of the erstwhile High Court of Madhya Pradesh or High Court of Chhattisgarh and at least three years practice in the High Court of Chhattisgarh in calculating the 15 years standing at the Bar, services rendered as Judicial Officer shall be taken into consideration.
