Section 8(1) in Conduct of the Government Litigation, Rules, 2000
(1)It shall be the duty of Government Advocate or Public Prosecutor:(a)To advise the Government department or its officers in respect of any case which he has or may have to conduct for the State or its officers.(b)To appear in the Court in any Civil suit proceedings, appeal, application for review, or revision, or reference, or injunction application, petition of a Civil nature, etc. including petition for exercise of powers under articles 226 and 227 of the Constitution, as the case may be, to which the State or its officers are parties and to take appropriate steps as may be required in accordance with law.
