Central Government Act
Section 49(1)(j) in The Advocates Act, 1961
(j) any other matter which may be prescribed:] 1[ Provided that no rules made with reference to clause (c) or clause (gg) shall have effect unless they have been approved by the Chief Justice of India:] 3[ Provided further that] no rules made with reference to clause (e) shall have effect unless they have been approved by the Central Government.