Section 32(1) in Conduct of the Government Litigation, Rules, 2000
(1)The Law Officer shall, immediately after the settlement of issues and before the date fixed for final hearing of the case, ask for and obtain from administrative department or the Government Officer concerned, instructions in writing, having regard to the provisions of Order XXI of the Code of Civil Procedure, 1908 as to the mode of execution including as to the process such as arrest, attachment that is desired to be issued in the event of a decree being passed in favour of the State or its Officers, or both.
