Section 94 in The Rajasthan Law And Judicial Department Manual, 1952
94. Defence Counsel in Sessions Court.
(1)In any case which comes before a court of Session the court shall engage counsel at Government expense to defend the accused person if -(a)the charge against him is such that a capital sentence is possible; and(b)it appears that he has not engaged counsel and is not possessed of sufficient means to do so.(2)Only experience lawyers so far as they are available should be engaged to defend the accused.
