Section 7 in Conduct of the Government Litigation, Rules, 2000
7. Conduct of Litigation by the department.
(1)Each Department shall nominate a senior officer not below the rank of Joint Secretary or equivalent who shall maintain close liaison with the Law Officer conducting the case in the Court, for keeping close and constant watch on its progress and for taking steps as may be required during the proceedings;(2)He shall attend the Court whenever case is fixed in Court and assist the Law Officer for the efficient and effective conduct of the Government assist the Law Officer for the efficient and effective conduct of the Government cases. He shall also ensure that whenever the Law Officer in-charge of the case is not available for the conduct of the case, for one reason or other, the case is not dismissed for default or otherwise.(3)The nominated officer shall maintain a file containing all case papers including copies of orders passed by the Court.(4)He shall provide the Law Officer with all the relevant papers and materials required for the case. Parawise statements/instructions in writing with prior approval of the competent authority shall be given to the Law Officer.Chapter-III Duties of Law Officer(Government Advocates and Public Prosecutors)
