Section 200(3) in The Rajasthan Law And Judicial Department Manual, 1952
(3)The Officer-in-charge shall immediately make such inquiry into the facts of the case, as may be necessary and prepare a report answering parawise all the points raised in the petition and giving such additional information as is likely to be of help to the Law Officer concerned in the conduct of the case. If the Law and Judicial Department had been consulted at any stage, the opinion of that Department shall also be specifically referred to in the report.
