(1)Whenever a pleader other than the Public Prosecutor (which expression includes an Assistant Public Prosecutor) is employed in conducting a case on behalf of the State he shall ordinarily be paid at the rate of-(a)rupees 25 a day when engaged within his headquarters station; and(b)rupees 25 a day when engaged away from headquarters station but within the district.The payment of any increased or special fee may be sanctioned by Legal Remembrancer subject to a maximum of-(c)rupees 30 a day engaged within the headquarters station;(d)rupees 35 a day when engaged away from his headquarters station but within the district.
