Section 304(2) in The Code of Criminal Procedure, 1973
(2)The High Court may, with the previous approval of the State Government, make rules providing for -(a)the mode of selecting pleaders for defence under sub-section (1);(b)the facilities to be allowed to such pleaders by the Courts;(c)the fees payable to such pleaders by the Government, and generally, for carrying out the purposes of sub-section (1).
