Section 14(2) in The Egress and Internal Movement (Control) Ordinance, 2005
(2)A Special Judge, or a Judge reviewing under section 12 the proceedings of a Special Judge, may appoint a legal practitioner at any stage of the proceedings for a person accused of an offence triable under section 3-A or section 3-B read with section 3-A who has himself engaged a legal practitioner.
