(1)In an inquiry covered by the proviso to Rule 602-C the complainant shall be represented before the Inquiring Officer by the District Government Counsel or by any other counsel nominated by the District Judge. In other inquiries, i.e., where the Inquiring Officer considers and records in writing, that the complainant is so poor as to unable to defray the expenses but the allegations being of a serious nature, it would be in the interest of proper administration of justice to inquire into them, the District Judge may nominate a legal practitioner to represent the complainant. The pleader or Mukhtar charged may either appear in person or by the legal practitioner :Provided that if the complainant becomes disinterested in the case or he does not want to proceed further with it, the Court, if they consider it proper in the interest of administration of justice, may treat the case on their own and go ahead with it.(2)The counsel so nominated by the District Judge shall get the same remuneration which the special counsel to represent the complainant in an inquiry before the Bar Counsel Tribunal gets under the provisions of the Manual of Rules and Orders relating to the Department of the Legal Remembrancer to Government.(3)Counsel appearing on behalf of the complainant or for the pleader or the Mukhtar shall file a properly stamped vakalatnama if they wish to appear and act, and a memorandum of appearance where they wish only to plead before the Inquiring Officer.
