Section 24(8) in Conduct of the Government Litigation, Rules, 2000
(8)Condonation of delay: - If for any reason the State is unable to lodge a petition for special leave to appeal in the Supreme Court within the period of limitation, the Legal Remembrancer and the head of the administrative Department or the Government Advocate of Public Prosecutor in the High Court, as the case may be, shall send their affidavits explaining the delay caused on their part, to the Standing Counsel for being filed in he Supreme Court along with the petition for special leave to appeal.
