Section 60 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
60. Engagement of Advocates for assisting Court.
- In the matter of Public Interest Litigation mentioned in Rules 58 and 59 above, the Division Bench taking up Public Interest Litigation may, in its discretion, engage any member of the Bar for rendering pro-boNo service in support of the contents of the letter Forming subject-matter of Public Interest Litigation.Nothing in these Rules shall preclude the Division Bench to direct payment of hoNorarium to such an advocate if it considers fit and proper in the circumstances by directing the parties before it to bear the same.
