Section 48 in Conduct of the Government Litigation, Rules, 2000
48. Procedure in emergency cases.
- If the Head of the administrative department or the Government Officer concerned considers that there is no sufficient time to receive orders of Government in the Law Department in the cases referred to in rule 53 above or in any miscellaneous civil proceedings, he shall direct the Law Officer concerned to apply for postponement of the hearing of the case. If he Court refuses to adjourn the case, he may, if he thinks fit that the matter is urgent, take action in anticipation of the orders of the Government in the Law Department. He shall, however, at once send a full report, giving reasons for his action to the Legal Remembrancer through his head of the department and obtain ex-post facto sanction in respect of the action taken by him.
