Section 53 in Conduct of the Government Litigation, Rules, 2000
53. Conduct of Civil and criminal case by the Law Officers on behalf of State owned Authorities, Corporations and Boards.
- The Law Officer may appear in any civil or criminal case on behalf of any Authority, Corporation or Board under the control of Government provided such case does not conflict with the interest of the State and other Government litigation does not suffer. In such case the Law Officers would be entitled to fees as laid down by Government in the administrative department concerned.
