Section 2 in The Defence Pleaders (Appointment and Fees) Rules, 1976
2.
(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.(2)A copy of the panel of names of defence pleaders so prepared shall be sent to the High Court as well as to the State Governments concerned.(3)The panel once constituted shall continue for a period of three years unless earlier cancelled by the Sessions Judge for reasons to be recorded:Provided that the number of defence pleaders in the panel so prepared may be increased subsequently by the Sessions Judge if he finds it necessary, following the same procedure as laid in sub-rule (1).
