Section 3 in Bombay High Court (Designation of Senior Advocates) Rules, 2018
3. Permanent Committee. - (a) All matters relating to designation of Senior Advocates in the Bombay High Court shall be dealt with by a Permanent Committee to be known as the Permanent Committee for Designation of Senior Advocates.
(b)The composition of the Permanent Committee shall be as defined in Rule 2(c) above.(c)The Permanent Committee will be assisted by a Permanent Secretariat as defined in Rule 2(d) above.(d)The Permanent Committee will meet at least twice in each calendar year.
