Section 9 in Conduct of the Government Litigation, Rules, 2000
9. Applicability of certain rules of the civil suits to appeals.
- The provisions of the foregoing procedural rules in respect of conduct of civil suits shall apply to the conduct of civil appeal except-(1)That discretion shall be exercised by the Government Advocate concerned in meeting new points raised for the first time in appeal;(2)If possible, he shall apply for an adjournment to enable him to consult the Administrative Department concerned or the Legal Remembrancer and if necessary, on such points on which he may not have been fully instructed, or to which he is not able to furnish an immediate reply.
