Section 3 in The Defence Pleaders (Appointment and Fees) Rules, 1976
3.
The Court of Sessions shall assign a pleader from such panel at the expense of the State to defend the accused in a case where the accused is not represented by a pleader and where it appears to the Court that the accused has not sufficient means to engage a pleader:Provided that the assignment of a defence pleader shall be made at least two weeks ahead of the date of hearing of the case and a complete brief of the case shall be supplied to the defence pleader along with the order of appointment.
