Section 23(3) in Conduct of the Government Litigation, Rules, 2000
(3)Where the judgement is adverse to the State, the Government Advocate concerned in the High Court shall obtain certified copy of judgement and send one uncertified copy of judgement along with his opinion in consultation with the Advocate General, whether an appeal should or should not be filed, to the administrative department concerned. He shall at the same time forward one uncertified copy of judgement along with his report to the Legal Remembrancer or the Joint Legal Remembrancer, Law Department.
