Section 109 in The Rajasthan Law And Judicial Department Manual, 1952
109. Orders of Government.
(1)The Secretary to the Government in the appropriate department shall, after examining the case and recording his opinion on the merits thereof, send the papers to the Law and Judicial Department for advice.(2)The Law and Judicial Department shall examine the case and advice whether it should be defended or where the question of compromise has not been considered whether the claim should be compromised, or where there is a proposal for arbitration, whether the proposal should be accepted.(3)The Secretary to the Government in the appropriate department will then obtain the orders of the Minister-in-charge and send the papers to the Law and Judicial Department for issuing orders.
