Section 7 in The Defence Pleaders (Appointment and Fees) Rules, 1976
7.
(1)The bill of the defence pleader for conducting a case shall be submitted to the Legal Remembrancer/Law Secretary to the State Government concerned in triplicate and the Bill shall be submitted only after a case has been finally disposed of.(2)Each bill shall be accompanied by a certificate granted by the Court in which the relevant case is conducted to the following effect, namely:"Certified that the date and hours as mentioned in the bill are correct".(3)Besides, the above particulars each bill shall contain reference to the order of appointment, the nature of work done and the nature of disposal of the case and it shall be duly signed by the pleader concerned.
