Section 341(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2) The High Court may, with the previous approval of the State Government, make rules providing for-(a) the mode of selecting advocates for defence under sub-section (1);(b) the facilities to be allowed to such advocates by the Courts;(c) the fees payable to such advocates by the Government, and generally, for carrying out the purposes of sub-section (1).
