Section 5(d) in The Supreme Court Legal Services Committee Regulations, 1996
(d)to decide all matters relating to payment of honorarium, costs, charges and expenses of legal services to the [advocates on record, senior advocates and advocates] [Substituted for the words "advocates on record and to senior advocates" by Notification No. G.S.R. 646 (E) dated 31.7.2012 (w.e.f. 26.7.1996)] of the Supreme Court;
