(4)Any person appointed under sub-rule (2) or (3) of this rule shall receive a fee not exceeding Rs. 32 a day to be fixed by the Judge; provided that in special cases, for reasons to be recorded, the Judge may, with the sanction of the Legal Remembrancer, allow a higher fee. When, however, the murder case for the defence of which such a person is engaged, is simply adjourned or when his appearance in a Court is for half a day or less, a fee amounting to only half that fixed under this sub-rule shall be allowed.
