Section 50(3) in Conduct of the Government Litigation, Rules, 2000
(3)When a document is called for from a Government Officer, who is not the head of the department, he should refer the matter for orders to the Secretary of his department. The Secretary of the department should then carefully consider whether the production of he documents should not be objected to;(b)In respect of document emanating-(c)From a higher authority, viz, the Government of India, or the State Government or which have formed the subject of correspondence with such higher authority; or(d)From other Governments, whether foreign of Indian States, the head of the department should obtain the orders of Government before agreeing to produce the documents in the Court, or allowing evidence based on them, unless the papers are intended for publication, or are of a purely formal or routine nature, when a reference to Government may be dispensed with.
