Indian Law Reports, Chhattisgarh Series Rules, 2003

Indian Law Reports, Chhattisgarh Series Rules, 2003
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Published vide Notification No. 5583/4168/21-B/Ch./03, dated 9-9-2003, C.G. Rajpatra, Part 1, dated 19-9-2003 at pages 2068-2069

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In supersession of all previous notifications issued on the subject by any authority prior to the 1st November, 2000, the Governor of Chhattisgarh is pleased to make the following rules in regard to the publication of the Indian Law Reports, Chhattisgarh Series, namely :-

1. These rules shall be called Indian Law Reports, Chhattisgarh Series Rules, 2003.

2. These rules shall come in force on the date of their publication in Chhattisgarh Gazette.

3. The staff for editing the Indian Law Reports, Chhattisgarh Series shall consist of an Editor and an Assistant Editor.

4. (a) The Editor shall be appointed by the Governor on the recommendation of the Chief Justice.

(b) For being appointed the Editor of I.L.R. one must be a practicing Advocate of merit. The Editor shall be appointed for five years, but he may be re-appointed for another term of five years. Ordinarily no person shall be appointed as an Editor after the age of sixty years.

(c) The Editor shall be appointed on part time basis and he shall be paid such honorarium as may be fixed by the Governor from time to time.

(d) The Governor may, at any time, on the recommendation of the Chief Justice, dispense with the services of the Editor after giving him one month's notice.

5. (a) The Assistant Editor shall be a regular employee on the Establishment of the High Court and shall be appointed by the Chief Justice in the pay scale of Rs. 6500-200-10500.

(b) The conditions of service of the Assistant Editor shall be the same as that of other officers of the High Court Establishment of the same pay scale.

6. There shall be a Committee to guide and supervise the editorial work of the Indian Law Reports, Chhattisgarh Series.

7. The Committee shall be constituted as follows :-

(a) One Honourable Judge of the High Court of Chhattisgarh, Bilaspur to be nominated by the Chief Justice.

(b) Three Advocates practicing in the High Court to be nominated by the Chief Justice.

(d) The Editor shall be Secretary of the Committee.

8. The Assistant Editor shall select :-

(i) all cases marked 'R' by the presiding Judge or Judges.

(ii) cases considered by him as suitable for reporting and bringing them to the notice of the Editor who will select cases out of them for reporting.

(iii) cases in clause (1) shall be circulated amongst the members of the Committee. If the majority of the members approve the reporting of the case, they shall be reported; but if they do not approve, the cases shall be submitted to the Judge or Judges concerned with their opinion and the opinion of the Judge or Judges concerned shall be final.

(iv) cases in clause (ii) shall be circulated amongst the members oi the Committee and only such cases as are recommended by majority of them and approved by the Judge or Judges concerned shall be reported.

9. The Committee with the previous approval of the Chief Justice may make rules for the conduct of business of the Committee.

10. The Report of cases shall be published under the authority of the State Government and the Committee is empowered to publish them under such authority.


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