Section 200(4) in The Rajasthan Law And Judicial Department Manual, 1952
(4)The report along with true copies of all documents relevant to the case in duplicate shall be forwarded to the Government Advocate, who shall, in consultation with the officer-in-charge, prepare the return for being filed in the High Court. Any counter affidavit which the Government Advocate considers necessary shall be prepared by him on the instructions of the officer-in-charge. A copy of the draft return and counter affidavit will be sent by the officer-in-charge to the Law and Judicial Department who will obtain the orders of the Government thereon and then send back the same. The officer-in-charge shall arrange for the counter-affidavit being sworn to by the appropriate officer. A copy of return and any counter-affidavit filed in court will be sent by the Officer-in-charge to the Law and Judicial Department and the concerned Administrative Department for information. The officer-in-charge shall instruct the Government Advocate from time to time regarding the case whenever necessary.
