28. Panel of Experts [Sections 12 and 23 (2) (c)].
- The Judge shall prepare a panel of medical and other experts in consultation with the principal Counsellor or Counsellor, as the case may be, and the experts shall be entitled to such fees and expenses out of the revenues of the Government as may be determined by the Judge of the Court having due regard to the status, expertise and the professional loss etc., of the expert giving evidence or opinion before the Court.
