Section 113 in The Rajasthan Law And Judicial Department Manual, 1952
113. Officer-in-charge to be recognised agent of Government.
- Unless otherwise ordered, the officer-in-charge of a suit shall sign and verify the written statements in that suit as required by Rules I of Order XXVII of the First Schedule of the Code of Civil Procedure, 1908 (V of 1908). Under rule 2 of the said Order the officer-in-charge is also authorised ex-officio to act for the State Government in the suit and shall be deemed to be the recognised agent by whom appearance, acts and applications under the said Code may be made or done on behalf of the State Government.
