Section 2(1) in The Defence Pleaders (Appointment and Fees) Rules, 1976
(1)The Sessions Judge shall prepare a panel of names of Defence Pleaders from amongst the Advocates of not less than five years' standing at the Bar from the District Bar Association for the District Headquarters and from Sub-Divisional Bar Association for the Sub-Divisional Headquarters, as the case may be, in consultation with the President (in his absence, the Vice-President) and the Secretary of such Bar Association.
