Section 342(b) in Criminal Courts - Rules and Orders
(b)In High Courts in which counsel may not plead unless instructed by a solicitor may be employed and his bill of costs, which should include counsel's fees [subject to the restrictions laid down in clause (ii)], and all other expenses incurred in the case, should be submitted to the Legal Remembrancer of the Local Government and his certificate obtained that the amount of the bill is reasonable before it is submitted for the orders of Government.
