Section 44 in Conduct of the Government Litigation, Rules, 2000
44. Superintendence by Administrative Department of recovery of dues.
- The administrative department concerned shall generally supervise and control the steps taken for the recovery of money due to Government under decree relating to his district. For this purpose he may require the Law Officer concerned to submit to him such progress or other reports as he thinks fit in regard to decrees which have been sent to him for taking steps for the recovery of the amounts due to Government. He may also ask the Law Officer concerned to make such an application to the court for the recovery of any amount as he may deem fit.
