Section 51 in Conduct of the Government Litigation, Rules, 2000
51. Substitution of legal representatives in case of death of the person.
- In case of death of defendant/respondent in any suit, appeal or other civil proceeding filed by the State, it shall be the duty of the head of the department or the Government Officer concerned to ascertain and intimate the names of legal representatives of the deceased defendant/respondent along with their addresses to the Law Officer concerned for making an application to the Court for substitution of names of the legal representatives of the deceased within the limitation prescribed therefore, i.e. 90 days from the death of the defendant/respondent.
