147. Immediately after the commitment order the committing Magistrate shall make a note showing whether the accused or each of the accused where there are more than one, is or is not able to engage a counsel for his defence in the Court of Session. If any accused is committed on a capital charge to the Court of Session and the committing Magistrate considers that such accused is unable to engage a counsel for his defence in that Court, the Magistrate shall ask the District Magistrate to take action as required by Rule 132 of the Law Department Manual.
