Section 4 in Bombay High Court (Designation of Senior Advocates) Rules, 2018
4. Designation as a Senior Advocate. - An Advocate who has actively and actually practiced for not less than 10 years in the Bombay High Court may be considered for being designated as Senior Advocate either -
(a)On a written recommendation from the Chief Justice or any permanent Judge of the High Court of Bombay to the Permanent Secretariat, that, in the opinion of the Chief Justice, or of such other permanent Judge, by virtue of the advocate's ability, experience, standing at the Bar, or special knowledge of, or experience in law, the advocate is deserving of such designation ; or(b)On a proposal for designation as a Senior Advocate by two previously designated Senior Advocates of the Bombay High Court; or(c)On application by an advocate, endorsed by two designated Senior Advocates of the Bombay High Court.
