Section 37 in Criminal Rules of Practice and Circular Orders, 1990
37. One of the accused may be permitted to represent the other:
- Criminal Courts may in cases where there are more accused than one, permit anyone of them to be authorised by any other to represent that other in any Criminal Proceeding ; but the authorisation shall be in writing and shall contain the signature of the person giving it and shall be filed in CourtAffidavits
