Section 46 in The Rules of the High Court of Orissa, 1948
46.
In the case of a revision under Section 397 or 401 or 40J : ' the Code of Criminal Procedure, 1973 when notice has been given to the accused to show cause why the order passed should not be set aside and a sentence of death should not be passed, the Registrar shall take steps to ascertain whether the accused has funds or not to employ his own Advocate and shall, if necessary, at the earliest, possible stage, obtain the orders of the Chief Justice for the appointment of an Advocate for the accused.
