Section 36(2) in Criminal Rules of Practice and Circular Orders, 1990
(2)(a)The Sessions Judge shall prepare a panel of Advocates to defend the accused, who has no sufficient means to engage an Advocate in a trial before the Court of Session from among the Advocates practising in the Court of Session.(b)The panel of Advocates shall be known as "State Brief Panel" and consists of the following two categories, viz.,Category No. 1: - Advocates of not less than 5 years standing in the Bar to defend an accused, who is charged with an offence punishable with death or life imprisonment or any complicated or sensational case.Category No. 2: - Advocates with not less than 2 years standing in the Bar to defend the accused person, who has been charged with an offence punishable with a sentence other than death or imprisonment for life.(c)In the Court of Additional Sessions Judges or Assistant Judges working at outlying stations or Magistrates, a State Brief Panel shall be prepared by such Judge or Magistrate, subject to the approval of the Sessions Judge.(d)The "State Brief Panel" shall be prepared once in a year in the order of seniority of Advocates.
