Section 340A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)The High Court may, with the concurrence of the 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 Court ;(c)the fee payable to such pleaders by the Government, and generally for carrying out the purposes of sub-section (1).
