Section 14(4) in Conduct of the Government Litigation, Rules, 2000
(4)In every case in which a Government servant, who is prosecuted for any offence in relation to his official duties, is acquitted, the head of the department, shall, as soon as possible after the case is decided and the Public Prosecutor consulted, send his report along with all relevant case papers to the Legal Remembrancer of the Joint Legal Remembrancer Law Department, stating the facts of the case and whether in his opinion an appeal should be filed against the order of acquittal.
