The Public Prosecutor and all pleaders appointed under the foregoing rules shall keep a register in Form B appended to these Rules. This register shall be submitted for countersignature to the Presiding Officer of every Court in which the Public Prosecutor or Pleader has appeared.Within ten days of the close of each month, a bill shall be submitted in Form A appended to these Rules for fees for all work done including both original and appellate work with a true copy of the register relating to that month. Where a Public Prosecutor or Pleader has been employed in cases arising in more than one districts a separate bill should be submitted for each district. All bills must be checked by the Deputy Commissioner before being forwarded to the Legal Remembrancer.
