Section 4(a) in Bombay High Court (Designation of Senior Advocates) Rules, 2018
(a)On a written recommendation from the Chief Justice or any permanent Judge of the High Court of Bombay to the Permanent Secretariat, that, in the opinion of the Chief Justice, or of such other permanent Judge, by virtue of the advocate's ability, experience, standing at the Bar, or special knowledge of, or experience in law, the advocate is deserving of such designation ; or
