(3)The High Court may, with the previous approval of the State Government, make rules providing for(a)the mode of selecting legal practitioners for the purpose of sub-sections (1) and (2);(b)the facilities to be allowed to such legal practitioners;(c)the fees payable to such legal practitioners by the Government and generally for carrying out the purpose of sub-sections (1) and (2).Explanation. In this section legal practitioner shall have the meaning assigned to it in clause (i)of section 2 of the Advocates Act, 1961 (25 of 1961).
