Section 4(5) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(5)Notwithstanding anything contained in sub-rule (1) the District Magistrate or the Sub-Divisional Magistrate may, if deem necessary or if so desired by the victims of atrocity engage an eminent Senior Advocate for [conducting cases in the Special Courts or Exclusive Special Courts] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).] on such payment of fee as he may consider appropriate.
