Section 5(i) in Bombay High Court (Designation of Senior Advocates) Rules, 2018
(i)On receipt of all applications/ proposals/ recommendations the Permanent Secretariat shall compile the relevant data and information with regard to the reputation, conduct, integrity of the Advocate(s) concerned including his/her participation in pro-bono work if any; reported judgments of cases in which he/she has appeared; the number of such judgments for the last five years; and such other information as the Permanent Committee may think necessary. This data will be gathered by the Permanent Secretariat from such source or sources as the Permanent Committee may direct, and is not restricted to data submitted by the advocate-candidate.
